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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(g) in The Karnataka Preservation Of Trees Act, 1976

(g)‘tree’ means any woody plant whose branches spring from and are supported upon a trunk or body and which trunk or body is not less than five and a half centimeters in diameter and not less than one meter in height from the ground level and includes palms, bamboos, stumps brushwood, canes and seedlings of such tree but does not include sandal and rosewood trees;