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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(a) in Karnataka Forest Act, 1963

(a)all legal proceedings pending, and all processes, executions or attachments in force in respect of debts and liabilities enforceable against the forest or any part thereof shall be suspended, and so long as the management by the State Government continues, no fresh proceedings, processes, executions or attachments shall be instituted, issued, enforced or executed in respect thereof;