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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(3) in Karnataka Forest Act, 1963

(3)An order made under sub-section (2), shall be binding on the person against whom it is made and shall, if not carried out, on a certificate signed by the Conservator of Forest, be deemed to be a decree of Civil Court, and shall be executed in the same manner as a decree of such Court.] [Inserted by Act 20 of 2000 w.e.f. 4.10.2000.]