The Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979

 
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The Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari 
District) Act, 1979 
 
Act 28 of 1979 
 
 
 
 
 
 
 
 
Keyword(s): 
Extension Act, Kanyakumari District, The Tamil Nadu Preservation of Private 
Forests Act, 1949 
 
982 Preservation of private ~1979 : T.N. ~ct 28 
Forests (Extension to 
Kanyakumari District) 
TAMIL NADU ACT NO. 28 OF 1979." 
THE TAMIL NADU PRESERVATION OF PRIVATE 
FORESTS (EXTENSION TO KANYAKUMARI 
DISTRICT) ACT, 1979. 
[Received the assent of the President on the 3rd May 1979, 
first published in the Tamil Nadu Government Gazette 
Extraordinary on the 9th May 1979 (Chithirai 26, 
Chitharthi (2010-Tiruvalluvar Andu)).] 
- An Act to extend the Tamil Nadu Preservation of Private 
Forests Act, 1949 to the Kanyakumari district. 
BR it enacted by the Legislature of the Sfate of Tamil 
Nai,u in the Thirtieth Year of the Republ~c of India as 
follows :- 
Short title 1. (1) This Act may be called the Tamil Nadu Preserva -  men- tion of Private Forests (Extension to Kanyakurnari 
District) Act, 1979. 
(2) It shall come into force on such date as the 
State Government may, by notification, appoint. 
Defiuition. 2. In this Act, unless the context otherwise requires, 
"existing law" means any law, Ordinance, Pro clamation, 
Regulation or Order, By-law or Rule passed or made 
before the date of commencement cf this Act by Parlia- 
ment, or by any Legislature, authority or person havmg 
power to make such a Law, 0. dinance, Proclamation, 
Regulation, Order, By-law or Rule. 
Extension of 3. The Tamil Nadu Preservation of Private Forests 
Nadu Act, 1949 (Tamil Nadu Act XXVII of 1949), as in force 
$\$;."' immediately before the date of commencement of this 
Act in the State of Tamil Nadu except the Kanyakumari 
District, is hereby extended to, and shall be in force in the 
Kanyakumari district. 
Repeal of 
corresponding 4. If, immediately before the date of commencement 
laws. of this Act, there is in force in the Kanyakumari district 
any Act, Ordinance, Proclamation, Kegulation, Order, 
By-law, Rule or other law corresponding to the enactment 
now extended to the Kanyakumari district, whether such 
Act, Ordinance, Proclamr.tion, Regulation, Order, By-law, 
Rule or other law, is in force by virtue of section 119 of the --- - -- -- * For Statement of Objects and Reasons, see Tamil Nada 
Government Gazette Exfraoxdinary, dated the 7th March 1979, 
Part I V-Section 1, Pages 71-72. 
I 
1979 : T.N. ~ct 281 ~f esef vation of Prf vate 983 
Forests (Extension to 
Kanyakumari District) 
States Reorganisation Act, 1956 (Central Act 37 of 1956), 
or by virtue of any other legislative power, such correspon- 
ding law shall, on the date of commencement of this Acb 
stand repealed to the extent to which the corresponding 
law relates to matters with respect to which the State Legis- 
lature has power to make laws for the State. 
5. (1) The repeal by section 4 of any corresponding Savinm* 
existing law shall not affect- 
(a) the previous operation of any such law or 
anything duly done or suffered thereunder, or 
(b) any right, privilege, obligation or liability 
acquired, accrued or incurred under any such law, or 
(c) any fine, penalty, forfeiture or punishment 
incurred in respect of any offence committed against any , 
such law, or 
(d) any investigation, legal proceeding or remedy 
in respect of' any such right, privilege, obligation, liability, 
fine, penalty, forfeiture or punishment as aforesaid ; 
and any such investigation, legal proceeding or remedy 
may be instituted, continued or enforced and any such 
fine, penalty, forfeiture or punishment may be imposed as 
if this Act had not been passed. 
(2) Subject to the provisions of sub-section (I), any- 
thing done or any action taken including any appointment 
or delegation made. notification, order, instruction or 
direction issued, rule, regulation, form, by-law or schema 
framed, certificate, permit or licence granted or registration 
effected, under such corresponding existing law shall be 
deemed to have been done or taken under the correspond- 
ing provision of the enactment as now extended to, and 
in force in, the Kanyakumari Dlstrict and shall continue 
in force accordingly, unless and until superseded by any- 
thing done or apy action taken under th:! said enactment. 
6. (1) Any reference in the enactment now extended $f:o::.",": 
to the Kanyakumari District to a law which is not in forcj to laws 
in the Kanyakumari District shall, in relation to that inforce in 
District, be construed as a reference to the corresponding the Karin- 
law, if any, in force in that District. kumat i 
Dist rkt, 
ConstructiOB 
of referenczs 
to authorities 
where new 
ruthoritles 
have been 
constituted. 
P owers of 
courts and 
ether autho- 
rity for 
purpCSCS of 
faciliati- 
application 
of laws. 
I 
984 preservation of Private [I979 : T.N. Act 28 
Forests (Extension to 
Kanyakumar i District) 
(2) Any reference in any existing law which continues 
to be in force in the Kanyakumari District after the date 
of commencement of this Act to any law repealed by section 
4 shall, in relation to that District, be co~strued as a 
reference to tbe enactment now extended to the Kanya- 
kumari District corresponding to the law so repealed. 
7. Any reference, by whatever form of words, in any 
existing law to any authority competent at the date of the 
passing of that law to exercise any powers or discharge 
any functions in the Kanyakumari District shall, where a 
corresponding new authority has been constituted by or 
under the enactment now extended to the Kanyakumari 
District have effect as if it were a reference to that new 
authority. 
a 8. For the purpose of facilitati g the application in the 
Kanyakumari District of the enactment now extended to 
the Kanyakumari District, any court or other authority 
may construe such enactment with such alterations not 
affecting the substance as may be necessary or proper to 
adapt it to the matter before the court or other authority. 

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