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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1) in Kerala Forest Act, 1961

(1)Notwithstanding anything herein contained, no right continued under section 17 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the Government :Provided that, when any such right is continued for the beneficial enjoyment of any land or building, it may be sold or otherwise. alienated with such land or building, without such sanction.