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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1) in Karnataka Forest Act, 1963

(1)When any such statement is presented under section 54, the Forest Officer may, after making such inquiry as he thinks fit, either reject the claim after recording his reasons for so doing, or accept the claim and deliver the timber to the claimant.