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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2) in Kerala Private Forests (Vesting and Assignment) Act, 1971

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -
(a)all matters expressly required or allowed by this Act to be prescribed.
(b)any other matter which has to be, or may be, prescribed.