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 0] [Section 31A] [Entire Act] State of Karnataka - Subsection Section 31A(1) in Karnataka Forest Act, 1963 (1)For the purpose of Joint Forest Planning and Management of forest, the State Government may by notification constitute a Village Forest Committees in respect of a village or group of villages.
