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State of Karnataka - Section

Section 107 in Karnataka Forest Act, 1963

107. Power of State Government to apply provisions of this Act to certain lands of State Government or local authority.

- The State Government may, by notification, declare that any of the provisions of this Act, shall apply to all or any lands on the banks of canals or the sides of roads which are the property of the State Government or a local authority and thereupon such provisions shall apply to such lands accordingly.