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State of Tamilnadu - Section

Section 7 in Tamil Nadu Land Improvement Schemes (Preservation of Trees in Wind Belt and Shelter Belt) Rules, 1998

7. Inspection.

- On receiving of an application under rule 6, the wind belt or shelter belt authority shall inspect the site and satisfy himself beyond all reasonable doubts as to the age of trees and nature of silvicultural maturity and, then, forward the same to the Collector together with a report in Form II appended to these Rules, on the number of trees which are eligible for cutting as per their age, silvicultural maturity and a certificate to the effect that such cutting of trees will not alter the object for which they have been raised.