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] [Entire Act] State of Karnataka - Section Section 16 in The Karnataka Preservation Of Trees Act, 1976 16. Power to release property seized under section 15.- The Tree Officer may release the properties seized under section 15 if the owner or occupier executes a bond for their production whenever required.
