Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4) in Tamil Nadu Hill Areas (Preservation of Trees) Rules, 1957

(4)The deposit shall be refunded to the person to whom the permission was granted after the expiry of the three years from the date of foiling of the original tree growth if the Committee is satisfied that the regeneration has been successfully undertaken by the owner.Explanation. - For the purposes of the above rule,-
(i)"field crop" shall mean crops of short duration mostly less than a year raised in cultivated fields. This will also include plantation crops like tea, coffee, cardamom and plantations whose management involves working of the intervening soil at intervals;
(ii)"tree crops" shall mean crops of trees which are grown for long duration and which do not require frequent working of the soil for their development except at the initial stages of raising; and
(iii)"cattle" shall mean and include elephants, camels, buffaloes, bulls, bullocks, cows, heifers, calves, horses, mares, ponies, fillies, mules, asses, deer, pigs, ram, cives, sheep, lambs, goats and kids.