Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Preservation Of Private Forests (Continuance) Act, 1965 32 of 1965 CONTENTS 1. Short Title 2. Tamil Nadu Act Xxvii Of 1949 To Be Permanent Act 3. Ection 3 To 5 - [Ammended] 4. Section 4 5. Section 5 Tamil Nadu Preservation Of Private Forests (Continuance) Act, 1965 32 of 1965 An Act to provide for the continuance of the 1[Tamil Nadu] Preservation of Private Forest Act, 1949. Be it enacted by the Legislature of the 2[State of Tamil Nadu] in the Sixteenth Year of the Republic of India as follows:- 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. 2. Substituted for the words "State of Madras" by ibid. 1. Short Title :- This Act may be called the 1[Tamil Nadu] Preservation of Private Forests (Continuance) Act, 1965. 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. 2. Tamil Nadu Act Xxvii Of 1949 To Be Permanent Act :- 2[The 1[Tamil Nadu] Preservation of Forest Act, 1949 (1[Tamil Nadu] Act XXVII of 1949 (hereinafter referred to as the principal Act) shall, as amended by this Act, become a permanent 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. 2. Substituted for the expression "Madras Act" by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970. 3. Ection 3 To 5 - [Ammended] :- [The amendment made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Preservation of Private Forest Act, 1949 (Tamil Nadu Act XXVII of 1949).] 4. Section 4 :- 5. Section 5 :-