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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2)(d) in Karnataka Forest Act, 1963

(d)record an order, continuing to claimants the right of way or to pasturage or other forest produce or water (as the case may be) to the admitted extent, at such seasons within such portions of the proposed reserved forest, and under such rules, as may be prescribed to ensure the continuance but non-abuse of such rights.