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State of Karnataka - Section

Section 36 in Karnataka Forest Act, 1963

36. Interpretations.

- For the purpose of this Chapter,-
(i)"forest" includes any land containing trees and shrubs, pasture lands and any land whatsoever which the State Government may, by notification under this section declare to be a forest;
(ii)"owner" in relation to a forest includes a mortgagee, lessee or other person having right to possession and enjoyment of the forest.