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State of Tamilnadu - Section

Section 2A in Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955

2A. [ Constitution of Committee. [Inserted by the Tamil Nadu Hill Stations (Preservation of Trees) Amendment Act, 1979 (Tamil Nadu Act 14 of 1980).]

(1)The Government may, by notification, with effect from such date as may be specified therein, constitute for each hill area a committee for the purpose of this Act consisting of the following members, namely:-
(a)the District Collector having jurisdiction as Chairman of the Committee;
(b)the District Forest Officer having jurisdiction over the hill area;
(c)the Tahsildar having jurisdiction over the hill area;
(d)the Executive Engineer of the Agriculture Department in-charge of soil conservation having jurisdiction over the hill area;
(e)the Personal Assistant (General) to the Collector of the District, who shall be the Secretary of the Committee.