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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2) in Karnataka Forest Act, 1963

(2)The notice referred to in sub-section (1) and the notification, if any, issued assuming management of the forest shall be served on the owner of such forest in the manner provided in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the service of the summons.