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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in Karnataka Forest Act, 1963

(1)Any forest in the State which has been notified as "minor forest" under the Mysore Forest Act, 1900, or as "protected forest" under the Indian Forest Act, 1927, or the Hyderabad Forest Act, 1355-F., prior to the date on which this Act comes into force, shall be a protected forest under this Act and the provisions applicable to a protected forest shall be applicable to such forests.