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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(i) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

(i)any such transaction in respect of any forest land entered into before the 27th day of June 1947, in favour of any religious, charitable or educational institution, or of any hospital, or of any [local board, municipal council or cooperative society registered] [Now the district board, panchayat union council and panchayat.] or deemed to be registered under the Madras Cooperative Societies Act, 1932 [Madras Act VI of 1932] [See now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or of any other public body or institution;