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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(a) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(a)to advise or recommend or approve areas for development of oil palm cultivation, also identify or select suitable entrepreneurs for such areas from time to time and allot areas to the identified entrepreneurs. Such entrepreneurs shall enter into a Memorandum of Agreement (MOA) with the Government.