Section 4(g) in Tamil Nadu Land Improvement Schemes Act, 1959
(g)the grant of permits to the inhabitants of the areas specified in the notification or of the areas in the vicinity of the areas so specified-(i)to take any tree, timber or forest-produce for their own use; or(ii)to pasture cattle; or(iii)to erect buildings in such areas; and the production and return of such permits.
