Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40L] [Entire Act]

State of Tamilnadu - Subsection

Section 40L(1) in Tamil Nadu Forest Act, 1882

(1)On the completion of the inquiry by the Forest officer under section 40-K, he shall make an award under his hand of-
(a)the kudivila which in his opinion shall be allowed; and
(b)the apportionment of the kudivila so allowed among all the persons interested in the land of whose claims there is evidence whether they have appeared before him or not.