Legal Document View

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
[Cites 0, Cited by 1] [Section 79(1)] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(1)(b) in Karnataka Forest Act, 1963

(b)when any property has been seized as liable to confiscation [subject to section 71G] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.], to release, the same on payment of the value thereof [as may be prescribed.] [Substituted by Act 12 of 1998 w.e.f. 11.5.1998.]