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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5) in Karnataka Land Grant Rules, 1969

(5)Where the grantee desires that any fruit yielding trees like 'Mavu', 'Halsu', 'Nerale', 'Hunse', 'Neli', 'Seethaphal', 'Cashew' and any manural trees like 'Honge', 'Seemethangadi', 'Basavanapada' and 'Glyricidia' standing on such land be granted to him, such trees shall not be extracted or disposed of by the authorities of the Forest Department, if the grantee pays the value of such tree or trees assessed by the authorities of the Forest Department.