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 46(1)] [Section 46] [Entire Act] State of Tamilnadu - Subsection Section 46(1)(a) in Tamil Nadu Forest Act, 1882 (a)the [Magistrate] may direct the sale of any property seized under section 41 which is subject to speedy and natural decay; and