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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Karnataka - Subsection

Section 110(1) in Karnataka Forest Act, 1963

(1)When any money referred to in section 109 is payable for or in respect of any forest produce, the amount thereof shall be deemed to be a first charge on such produce, and such produce may be taken possession of by a Forest Officer duly empowered in this behalf and may be retained by him until such amount has been paid.