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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(xiii) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(xiii)The building and the properties mentioned in the licence of sawmill or other wood based industrial unit shall not be leased or mortgaged without the written permission of the Authorized Officer under rule 16.