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State of Tamilnadu - Section

Section 8 in Tamil Nadu Preservation of Private, Forests Act, 1949

8. Institution of prosecution.

- No prosecution shall be instituted against any person without the sanction of the [Committee] [Substituted for the words 'District Collector' by section 5(a) of the Tamil Nadu Preservation of Private Forests (2nd Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).].