Section 8(2)(a) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997

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State of Tamilnadu - Subsection

Section 8(2)(a) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997

(a)no licence shall be granted in the prohibited area and every licence already granted and in force in the prohibited area shall stand cancelled on the expiry of [nine months] [Substituted by Tamil Nadu Act 33 of 1999.] from the said date or on the expiry of the remaining period of the licence, whichever is earlier; and the person concerned shall remove from the prohibited area all his notified animals and birds, within the said period of [nine months] [Substituted by Tamil Nadu Act 33 of 1999.] or the said remaining period, as the case may be; and

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State of Tamilnadu - Subsection

Section 8(2)(a) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997