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State of Tamilnadu - Section

Section 6 in Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955

6. Appeal.

- Any person aggrieved by an order refusing to grant permission under section 3 or section 4 may, within two months of the receipt of such order, prefer an appeal in writing to the Government and the Government shall, after giving the appellant an opportunity of being heard, pass such order thereon, as they may think fit.