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State of Tamilnadu - Section

Section 40J in Tamil Nadu Forest Act, 1882

40J. Notice calling claims for kudivila.

- After the preparation of the joint mahazar referred to in section 40-1, another notice in the prescribed form shall be published by pasting in the village and taluk offices and on some conspicuous part of the land from which the trees are cut, calling upon all claimants to prefer their claims to kudivila within ninety days from the date of publication of such notice to the Forest Officer empowered for the purpose and to produce all documents and other evidence in support of their claims.