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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(b) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003

(b)affect any legal proceedings or remedy in respect of any such right, privilege, obligation or liability and any such legal proceedings or remedy may be instituted, continued or enforced under the provisions of this Act in so far as it is not inconsistent with the provisions of this Act.