Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kannan Devan Hills (Resumption of Lands) Act, 1971

(2)Notwithstanding anything contained in any other law for the time being in force, the Collector or the officer authorised under sub-section (1) may, for the purposes of that sub-section, use such force as he deems necessary.