Section 4(1)(b) in Tamil Nadu Preservation of Private Forests Rules, 1946

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State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Preservation of Private Forests Rules, 1946

(b)The boundaries of the private forest in respect of which permission to cut trees is applied for should be demarcated clearly and a topo-sketch drawn to such scale as may be specified by the District Collector prepared showing the location of the private forest, hill tops and stream banks that should not be worked under clear-felling or selection methods. This topo-sketch should be attached to the application made under section 3(1) (a) of the Act to the District Collector.

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State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Preservation of Private Forests Rules, 1946