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State of Karnataka - Section

Section 40 in Karnataka Forest Act, 1963

40. Appeals.

- Any person aggrieved by an order under sub-section (1) of section 37, i n regard to the sanction or the permission referred to in that sub-section may, within thirty days from the date of the receipt of the order, prefer an appeal in writing to the Deputy Commissioner and the Deputy Commissioner after following the prescribed procedure may pass such orders thereon as he deems fit.