Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Forest (Validation) Act, 1882 21 of 1882 CONTENTS 1. Central Act Not To Affect Tamil Nadu Forest Act Tamil Nadu Forest (Validation) Act, 1882 21 of 1882 An Act to remove doubts regarding the 2[Tamil Nadu] Forest Act, 1882 WHEREAS doubts have arisen whether the 2[Tamil Nadu] Forest Act, 1882, is consistent with certain 3[Central Acts], and it is expedient to remove those doubts; It is hereby enacted as follows:- 1. Short title "The Madras Forest (Validation) Act, 1882" was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). 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. The words "Central Legislature" were substituted for the word "Governor-General in Council" by the Adaptation Order of 1937 and the words "Central Act" were substituted for "Act of the Central Legislature" by the Adaptation Order of 1950. 1. Central Act Not To Affect Tamil Nadu Forest Act :- No 2[Central Act] passed before the commencement of the Constitution shall affect or shall be deemed to have at any time contained anything which would affect the 1[Tamil Nadu] Forest Act, 1882 (Tamil Nadu Act V of 1882). This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Madras Merged State (Laws) Act, 1949 (Madras 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. The words "Central Legislature" were substituted for the word "Governor-General in Council" by the Adaptation Order of 1937 and the words "Central Act passed before the commencement of the Constitution" were substituted for "enactment of the Central Legislature" by the Adaptation Order of 1950.