Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49G] [Entire Act] State of Tamilnadu - Subsection Section 49G(a) in Tamil Nadu Forest Act, 1882 (a)the authorised officer, under section 49-A, or the Forest officer specially empowered under section 49-C, or the Sessions Judge hearing an appeal under section 49-D, shall have, and
