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State of Tamilnadu - Section

Section 20 in Tamil Nadu Forest Act, 1882

20. Power to stop ways and water-courses in reserved forest.

- The District Forest Officer may, from time to time, with the previous sanction of the Government, stop any public or private way or water-course in a reserved forest:Provided that a reasonably convenient substitute for the way or water-course so stopped already exists, or has been provided or constructed in lieu thereof.