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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Tamilnadu - Subsection

Section 6A(iii) in Tamil Nadu Preservation of Private, Forests Act, 1949

(iii)in section 44, the words "shall, if it is the property of the' Central or State Government or has been confiscated, be taken possession of by or under the authority of the District Forest Officer; and in any other case" shall be omitted.