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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(1) in Karnataka Forest Act, 1963

(1)The period of management of any forest shall be for ten years from the date of publication of the notification under sub-section (1) of section 43, but such period may thereafter be extended by notification for successive periods of not more than ten years each:Provided that the period of such management shall not in the aggregate exceed thirty years from the date of publication of the notification under sub-section (1) of section 43 assuming management of the forest.