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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District

(3)Reserved trees shall not be felled or otherwise interfered with, except on a permit granted by the Forest Officer, or any person appointed by the Collector under clause (a) of sub-rule (1) of rule 8 or otherwise than in accordance with such conditions as may be notified by the Collector in the District Gazette.