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

State of Karnataka - Subsection

Section 19(1) in Karnataka Forest Act, 1963

(1)The State Government may, within five years from the publication of any notification under section 17 revise any arrangement made under section 14 and may for this purpose rescind or modify any order made under section 14 and direct that any one of the proceedings specified in section 14 be taken in lieu of any other such proceedings or that the rights admitted under section 12 be compensated under section 15.