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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2) in Karnataka Forest Act, 1963

(2)All questions decided, orders issued and records prepared in connection with the constitution of such forest as a State Forest or reserved forest shall be deemed to have been decided, issued and prepared under this Act, and the provisions of this Act relating to reserved forests shall apply to forests to which the provisions of sub-section (1) are applicable.