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State of Karnataka - Section

Section 42 in Karnataka Forest Act, 1963

42. Bar of suits.

- No order of the State Government or a Forest Officer not below the rank of a [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] under this Chapter and no notification issued by the State Government under section 39, shall be liable to be questioned in any court of law.