Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Forest (Amendment) Act, 1919 7 of 1919 CONTENTS 1. Short Title 2. Delegation Of Powers Under The Tamil Nadu Forest Act, 1882 Tamil Nadu Forest (Amendment) Act, 1919 7 of 1919 An Act to amend the 2[Tamil Nadu] Forest Act, 1882. WHEREAS the appointment of a Chief Conservator of Forests for the 3[State of Tamil Nadu] has rendered it expedient to amend the 2[Tamil Nadu] Forest Act, 1882; It is hereby enacted as follows :- 1. Received the assent of the Governor on the 27th August 1919 and that of the Governor-General on the 29th September 1919 ; The assent of the Governor-General was first published in the Fort St. George Gazette, dated the 21st October 1919. 2. Substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969. 3. Substituted for the expression "Presidency of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969. 1. Short Title :- This Act may be called the 1[Tamil Nadu] Forest (Amendment) Act, 1919. This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu Act XXXV of 1949). 1. Substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969. 2. Delegation Of Powers Under The Tamil Nadu Forest Act, 1882 :- Notwithstanding anything contained in the 1[Tamil Nadu] Forest Act, 1882 (1[Tamil Nadu] Act V of 1882), the 2[State Government] may delegate to the Chief Conservator of Forests, or to such other officer or authority as the 2[State Government] may appoint all or any of the powers which are conferred on, or may be delegated to, the Board of Revenue or other controlling revenue authority by or under the said Act. 1. Substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969. 2 . The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.