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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(4) in Karnataka Forest Act, 1963

(4)After the expiry of the period referred to in clause (b) of sub-section (3) and after considering the objections, if any, received by him, the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] shall submit to the State Government the record of the proceedings held by him together with a report thereon.