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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(a) in Tamil Nadu Forest Act, 1882

(a)any act done in accordance with any rule made, by the Government or with the permission in writing of the District Forest Officer, or of an officer authorised by him to grant such permission; or