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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Karnataka Forest Act, 1963

(2)The officer appointed under clause (c) of sub-section (1) shall, be a person not holding any forest office except that of Forest Settlement Officer; but a Forest Officer may be appointed by the State Government to represent it in the inquiry under this Chapter by the Forest Settlement Officer.