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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(c) in Karnataka Forest Act, 1963

(c)so long as the management by the State Government continues, subject to the orders of the State Government, no person other than the Forest Officer placed in charge of the forest shall be competent to do the acts referred to in sub-clauses (i), (ii) and (iii) of clause (b);