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 88 in Karnataka Forest Act, 1963 88. Definitions. - In this Chapter, unless the context otherwise requires,-(a)"land" means land belonging to the State Government or private lands;(b)"prescribed" means prescribed by rules made under this Chapter.
