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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(b) in Tamil Nadu Preservation of Private Forests Rules, 1946

(b)If, during the course of felling, any unmarked tree is damaged, it shall not be removed from the area in which felling takes place without the previous permission of the District Collector who shall, before according permission, satisfy himself that the damage was inevitable.