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[Cites 0, Cited by 5] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(d) in Tamil Nadu Forest Act, 1882

(d)fixing a period not less than three months from the date of publishing such proclamation in the Official Gazette of the district and requiring every person claiming any right referred to in section 4 either to present to such officer, within such period, a written notice specifying, or to appear before him within such period and state the nature of such right and in either case to produce all documents in support thereof.