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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(3) in Karnataka Forest Act, 1963

(3)The management of the forest by the State Government shall be deemed to commence from the date of publication of the notification under sub-section (1) in the official Gazette, and the State Government shall appoint a Forest Officer to be in charge of the forest.