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[Cites 0, Cited by 19] [Section 64A] [Entire Act]

State of Karnataka - Subsection

Section 64A(3) in Karnataka Forest Act, 1963

(3)Any person aggrieved by an order of the Forest Officer under sub-section (1) may, within such period and in such manner as may be prescribed, appeal against such order to the State Government or to such officer as may be authorised by the State Government in this behalf and the order of the Forest Officer shall, subject to the decision in such appeal, be final.]