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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(b) in Tamil Nadu Preservation of Private, Forests Act, 1949

(b)the terms and conditions subject to which permission may be granted;
(bb)[ the deposit of such sum, if any, as may be specified in the rules as security for the due performance of the terms and conditions subject to which permission is granted under sub-section (2) of section 3, the forfeiture of the sum so deposited or any part thereof for contravention of any such term or condition and the adjudication of such forfeiture by such authority as may be specified in the rules;] [Inserted by section 7 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).]