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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1)(a) in Karnataka Forest Act, 1963

(a)regulate or prohibit in any forest,-
(i)the breaking up or clearing of any land;
(ii)the pasturing of cattle;
(iii)the firing or clearing of vegetation;
(iv)the girdling, tapping or burning of any tree or the stripping of bark or leaves from any tree;
(v)the lopping or pollarding of trees;
(vi)the cutting, sawing, conversion or removal of trees and timber; or
(vii)the quarrying of stones or the burning of lime or charcoal or the collection or removal of any forest produce or its subjection to any manufacturing process;