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[Cites 0, Cited by 2] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1) in Karnataka Land Revenue Act, 1964

(1)In any village or portions of a village if the original survey settlement has been completed before the commencement of this Act, the right of the State Government to all trees in any land, except trees reserved by the State Government or by any Survey Officer, whether by express order made at or about the time of such settlement or by notification made and published at or any time after such settlement shall be deemed to have been conceded to the occupant.