Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10A] [Entire Act] State of Tamilnadu - Subsection Section 10A(i) in Tamil Nadu Preservation of Private Forests Rules, 1946 (i)A minimum of six mature clumps should be left in each clump; a clump shall be considered mature, if it is at least one year old;
