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[Cites 0, Cited by 33] [Entire Act]

State of Tamilnadu - Section

Section 3 in Tamil Nadu Forest Act, 1882

3. Power to reserve forests.

- The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may constitute any land at the disposal of Government a reserved forest in the manner hereinafter provided.