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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3)(vi) in The Karnataka Preservation Of Trees Act, 1976

(vi)is required to be removed either for cultivation, extension of cultivation or change in crop cultivation in areas specified in Schedule II, (except where such removal does not involve felling of all trees in the areas proposed for cultivation, extension of cultivation or change in crop cultivation) or for the bonafide use of the applicant.