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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

(a)any communal or forest land in his estate without the previous sanction of the District Collector, on or after the date on which the Madras Estates Communal, Forest and Private Lands (Prohibition Madras of Alienation) Ordinance, 1947 (Madras Ordinance II of 1947), came into force, namely, the 27th day of June 1947, or