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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(11) in Karnataka Land Grant Rules, 1969

(11)"Reserved trees" means Teak or Saguvani (technona grandis), black wood or Bite (Dalberigta Latifolia). Myrobolam or gallanut or Atale (Terminalinehebulal), yhile Cedar or Davangere (Dysoxtlum Malabaricum), Jalari (Shorea Lacorfera), Benteak or Nandi (Lewrstcoemia Lancellatta), Satin wood or Huragalu (Cloresylon Swietenia), Soapnut or Antawala (Saiondus Emerginatus), Karachi Kamara (Hardwhickia bintal), oil tree or Yenne mara (Hdrawickia Pinnata), Hebbhalasu (Artocarpus Hirsula), Ebony or Karimara or Bate (Disopyrose benum), Iron wood or Jombee (Xylia Xylocarpa), Poon-par, or Sarahonne (Calaphullumelatum), Chittagong wood (Chickrassia tabularis), Kiralbogi (Hopea Parviflora), Kachu or Kaggali (Acecia catechu), Bore (Ziypus Jujubal Sagade) (Scheleichere trijuga), Yethega (Venteak), (Aridina cordifolia), Tamarindus (Indica), Karimatti (Termina liattomntosall), Mavu (Mangitera indica), Kasarka (Stricanos nuxvomica), Alasu (Artacorpus integrifolio). Bili hath (Terminalla arjana), Chop (Atlanthus Malberica), Sandal Tree (Santalum album), and such other trees as the State Government may, by notification, declare to be reserved trees for purposes ol Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964).