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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(4)The applicant shall produce a 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for transfer of ownership.