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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3)(d) in Karnataka Forest Act, 1963

(d)the Forest Settlement Officer, with the consent of the claimant, or the court (as defined in the said Act), with the consent of the claimant and the Deputy Commissioner of the district, may award compensation in land, or partly in land and partly in money.