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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Karnataka Forest Act, 1963

(2)If such claim is admitted in whole or in part, the Forest Settlement Officer shall either,-
(i)exclude such land or, building from the limits of such reserved forest; or
(ii)come to an agreement with the owner for the surrender of his rights; or
(iii)proceed to acquire such land in the manner provided by the Land Acquisition Act, 1894.