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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(ii) in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957

(ii)The Committee shall before granting permission under section 4(2) or 4(3), require the State Silviculturist, the Assistant Agricultural Engineer or the District Forest Officer to inspect the land concerned and make report to the Committee on the application in Form IV