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State of Tamilnadu - Section

Section 40U in Tamil Nadu Forest Act, 1882

40U. Rules to be made by Government.

- The Government may make rules regulating or prohibiting the felling, lopping, cutting, maiming, or otherwise maltreating of any tree which is a royalty or any other tree standing on land temporarily or permanently assigned, the right of the Government over which has been expressly reserved in the deed of grant or assignment of such land.