Section 3(2)(c) in The Karnataka Preservation Of Trees Act, 1976

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(c)For a rural area specified in Schedule II ,-

(i)the Adhyaksha of the Taluk Panchayat;

(ii)the Block Development Officer having jurisdiction;

(iii)the Assistant Conservator of Forests nominated by the Divisional Forest Officer;

(iv)the District Horticultural Officer having jurisdiction:

(v)one member of the Taluk Panchayat nominated by the Adhyaksha:

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