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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(3) in Tamil Nadu Preservation of Private, Forests Act, 1949

(3)The committee may refuse to accord the sanction, if prosecution is instituted for any of the contraventions referred to in section 7, in such forest, other than the contravention of the provisions of sub-section (1) of section 3 or for any other reason to be recorded in writing.