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

State of Kerala - Subsection

Section 8(3) in Kerala Forest Act, 1961

(3)He may also inquire into and record the existence of any right referred to in section 4 and not claimed in answer to the notice' issued under section 6, so far as they are ascertainable from the records of the Government and the evidence of any person likely to be acquainted with the same.