Section 4A in Tamil Nadu Preservation of Private, Forests Act, 1949
4A. [ Sanction to purchaser. [Inserted by Act No. 8 of 2015, dated 22.07.2015.]
(1)Notwithstanding anything contained in sub-section (1) of section 3, the purchaser of the whole or any portion of the forest, which has been sold by the owner of such forest without the previous sanction of the committee under clause (a) of sub-section (1) of section 3, may, apply to the committee for sanction to retain the whole or any portion of the forest, within such time as may be prescribed,(2)The committee may, by order, accord the sanction for the whole or any portion of the forest specified in the application, subject to such conditions as it may deem fit.(3)The committee may refuse to accord the sanction, if prosecution is instituted for any of the contraventions referred to in section 7, in such forest, other than the contravention of the provisions of sub-section (1) of section 3 or for any other reason to be recorded in writing.(4)Any person aggrieved by an order under sub-section (3) may, within two months from the date of receipt of such order, prefer an appeal in writing to the State Government. The State Government shall pass such order on the appeal as they may think fit.(5)The sanction accorded under sub-section (2) shall not prohibit the institution of prosecution against the owner for the contravention of subsection (1) of section 3.]
