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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in Karnataka Forest Act, 1963

(1)Notwithstanding anything contained in section 20, no right continued under section 14 shall be alienated by way of grant, sale, lease, mortgage or otherwise, without the sanction of the State Government:Provided that, when any such right is appendant to any land or building it may be sold or otherwise alienated with such land or building without such sanction.