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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(1) in Karnataka Forest Act, 1963

(1)Nothing in section 24 shall be deemed to prohibit,-
(a)the exercise, in accordance with the rules, if any, made under section 14, of any right continued under that section; or
(b)the exercise of any right created by grant or contract in the manner described in section 20; or
(c)any act done with the permission in writing of a Forest Officer duly empowered to grant such permission, or under any rule made by the State Government.