Section 13(1)(ii) in Karnataka (Sandur Area) Inams Abolition Act, 1976

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State of Karnataka - Subsection

Section 13(1)(ii) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(ii)the value, as determined by the Forest Department, of such of the sandalwood trees on the lands (other than the lands in respect of which the Inamdar is registered as an occupant) as are actually existing on the appointed day and registered prior to the 11th of September 1973 in accordance with the rules made under the Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964) ; and

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State of Karnataka - Subsection

Section 13(1)(ii) in Karnataka (Sandur Area) Inams Abolition Act, 1976