Section 11(4A) in Karnataka Land Grant Rules, 1969
(4A)Subject to the provisions of sub-rule (4) in cases where trees standing on the land granted are required by these rules, to be removed by the authorities of the Forest Department, possession of the land shall not be given until such trees are removed by the authorities of the Forest Department:] [Sub-rule (3) inserted by GSR 300, dated 1-9-1972, w.e.f. 7-9-1972.]
