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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2)(ii) in Karnataka Forest Act, 1963

(ii)provide for placing any area at the disposal of Government under special protection in view of its subsequent settlement and constitution as a reserved forest or for any other purpose, and prescribe the conditions and penalties attendant on such special protection;