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State of Tamilnadu - Section

Section 36C in Tamil Nadu Forest Act, 1882

36C. Power to cancel or suspend licence.

- The District Forest Officer may cancel or suspend any licence granted under this Chapter if it appears to him, after giving the holder thereof an opportunity of being heard, that the licensee has contravened, or failed to comply with, any of the provisions of this Act or the rules made thereunder or any of the terms or conditions of the licence.