Section 8(1)(a) in Tamil Nadu Preservation of Private Forests Rules, 1946

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State of Tamilnadu - Subsection

Section 8(1)(a) in Tamil Nadu Preservation of Private Forests Rules, 1946

(a)In the case of private forests in the State, permission to cut the trees specified in column (1) of the Table below shall be wanted only if the minimum girth at breast height is not less than the limits specified in the corresponding entries in column (2) thereof -

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State of Tamilnadu - Subsection

Section 8(1)(a) in Tamil Nadu Preservation of Private Forests Rules, 1946