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[Cites 0, Cited by 8] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Preservation of Private, Forests Act, 1949

(a)No owner of any forest shall, without the previous sanction of the [Committee] [Substituted for 'District Collector' by section 5(a) of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act No. 68 of 1979).] sell, mortgage, lease or otherwise alienate the whole or any portion of the forest.