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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(b) in Karnataka Forest Act, 1963

(b)so long as the management by the State Government continues, the owner of the forest shall be incompetent,-
(i)to enter into any contract with respect to the forest;
(ii)to mortgage, charge, lease or alienate the forest or any part thereof or any product thereof; or
(iii)to grant valid receipts for the rents or profits arising or accruing therefrom;