Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 71D] [Entire Act] State of Karnataka - Subsection Section 71D(2) in Karnataka Forest Act, 1963 (2)[ An order of the Sessions Judge under sub-section (1) shall be final and shall not be questioned in any court of law.] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.]
