Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tamilnadu - Subsection Section 11(e) in Tamil Nadu Preservation of Private Forests Rules, 1946 (e)Every application for burning charcoal should be affixed with Court-fee stamp of Rs. 10 (Rupees ten only) which will not be refunded on any account.
