Section 3(2)(a) in The Karnataka Preservation Of Trees Act, 1976

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State of Karnataka - Subsection

Section 3(2)(a) in The Karnataka Preservation Of Trees Act, 1976

(a)For urban areas,-

(i)The Forest Officer incharge of a Territorial Forest Circle – chairman;

(ii)The Joint Director Horticultural, having Jurisdiction;

(iii)The Superintending Engineer, Communication and Building having jurisdiction;

(iv)In respect of Bruhat Bangalore Mahanagara Palike a representative of the Commissioner and in respect of other Corporations and Muncipalities the Commissioner of City Corporation or Municipality, as the case may be;

(v)One Botanist or Ecologist nominated by the State Government.

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State of Karnataka - Subsection

Section 3(2)(a) in The Karnataka Preservation Of Trees Act, 1976