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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(d) in Tamil Nadu Preservation of Private Forests Rules, 1946

(d)No clump shall be uprooted, but shall be cut at a height not exceeding twenty-two centimetres from the ground level.