Section 8(4) in The Karnataka Preservation Of Trees Act, 1976
(4)The Tree Officer shall make all possible endeavour to dispose off the application received under this section within a period of three months from the date of its receipt:Provided that in computing the period of three months under this sub-section, the time required to obtain,-(a)opinion from revenue authorities;(b)report from the Assistant Director of Land Records;(c)measurements list of trees intended to be felled; or(d)any other relevant information as may be prescribed shall be excluded.
