Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(2) in Karnataka Forest Act, 1963 (2)The benefit of any right continued under section 14 shall not in any case be leased, sold or bartered except to the extent defined by the order recorded under that section or under section 16, and any such lease, sale or barter shall be void.
