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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1)(c) in Karnataka Forest Act, 1963

(c)appointing an officer (hereinafter called the "Forest Settlement Officer") to inquire into and determine the existence, nature and extent of any rights claimed by or alleged to exist in favour of any person in or over any land comprised within such limits or in or over any forest produce, and to deal with the same as provided in this Chapter.