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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in The Karnataka Preservation Of Trees Act, 1976

(2)On the payment of such sum or such value or both, as the case may be, to such officer, the offender, if in custody, shall be released. The property, if any, seized shall be released and no further proceedings shall be taken against such offender or property.