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

State of Tamilnadu - Subsection

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

(4)Any person aggrieved by an order under sub-section (3) may, within two months from the date of receipt of such order, prefer an appeal in writing to the State Government. The State Government shall pass such order on the appeal as they may think fit.