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State of Karnataka - Section

Section 28 in The Karnataka Preservation Of Trees Act, 1976

28. Karnataka Forest Act, 1963 not affected.-

Nothing in this Act shall be deemed to affect the operation of the Karnataka Forest Act, 1963 or the Karnataka Land Revenue Act, 1964 and the rules made thereunder and the Provisions of this Act shall be in addition to and not in derogation of the provisions of the said Acts and rules.