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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(5)(a) in Karnataka Forest Act, 1963

(a)During the period of management the State Government shall receive all revenues accruing from the working and management of the forest and shall pay the whole expenditure incurred in the working and management of such forest, and the owner of such forest or any other person shall not be entitled to make any objection to any expenditure that the State Government may consider it necessary on such working and management.