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[Cites 0, Cited by 0] [Section 40M] [Entire Act]

State of Tamilnadu - Subsection

Section 40M(3) in Tamil Nadu Forest Act, 1882

(3)If on account of the complicated nature of the claim or for other reason, the Forest officer is of opinion that a reference has to be made to the District Court, he may himself refer the matter to be decided by the District Court within whose jurisdiction the land is situated.