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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxxv) in Tamil Nadu Panchayats Act, 1994

(xxxv)for the determination of any claim to trees growing on public roads or other property vesting in or belonging to Panchayat or on porambokes or on lands the use of which is regulated by them under section 134 or 135; and for the presumption to be drawn as regards the ownership of such trees;