The Tamil Nadu Forest (Validation) Act 1882

 
 
1. Land Acquisition Act, 1894 (Central Act I of 1984) section 6. 
 
 
 
THE TAMIL NADU FOREST VALIDATION ACT, 1882. 
ACT NO. XXI OF 1882 
(2nd November, 1982) 
2[Tamil 
Nadu] 
Forest Act V 
of 1882 
An act to remove doubts regarding the Tamil Nadu 
Forest Act, 1882. 
 Whereas doubts have arisen whether the 
Tamil Nadu Forest Act, 1882,  is consistent with 
certain Central Acts, and it is expedient to remove 
those doubts; it is hereby enacted follows:- 
 
  1. No 1 Central Act passed before the 
commencement of the Constitution shall 
affect, or shall be deemed to have at any 
time contained anyt hing which would 
affect the Tamil Nadu Forest Act, 1882. 
 
           Consistent with certain 1 Central Acts, and it is 
expedient to remove those doubts it is hereby 
enacted as follows:- 
Central Acts not to 
affect the 2(Tamil 
Nadu) Forest Act 
Short title 1. " The Madras Forest (Validation) Act, 1882" was 
given by the Repealing and Amending Act, 1901 
(Central Act XI of 1901) 
 
2[Tamil Nadu] 
Forest Act V of 
1882 
 2. The words "Central Legislature were substituted 
for the word" "Governor General in Council" by the 
Adaptation Order of 1937 and the words "C Act"  
were substituted for "Act of the Central Legislature" 
by the Order of 1950. 
 
 
 3. The words "Central Legislature" were substituted 
for the words "Governor General in Council" by the 
Adaptation Order o f 1937 and  the words "Cent ral 
Acts" were  substituted for “Acts of the Central 
Legislature" by the Adaptation Order of 1950. 
 
 
 4. The words "Central Legislature" were substituted 
for the words "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. 
 
 

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