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State of Kerala - Section

Section 26 in Kerala Forest Act, 1961

26. Power to declare forest no longer reserved.

- The Government may, by notification in the Gazette, direct that, from a date to be fixed by such notification, any forest or any portion thereof reserved or deemed to be reserved under this Act shall cease to be reserved.From the date so fixed, such forest or portion shall cease to be reserved ; but the rights if any which have been extinguished therein shall not revive in consequence of such cessation.