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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)In respect of every forest so vested, the Village Panchayat shall, if so required by the Collector, pay to the Government such rent as the Collector may, from time to time, subject to the control of the Commissioner of Land Administration, fix in this behalf.