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[Cites 0, Cited by 1] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(f) in Kerala Forest Act, 1961

(f)to regulate-or prohibit the felling, lopping, cutting, maiming or otherwise maltreating of trees standing on land temporarily or permanently assigned, the right of Government over which has been expressly reserved in the deed of grant or assignment of such land; and