[1(Tamil Nadu) Forest (Amendment) Act, 1919]*
| 1[Tamil Nadu Act No. 7 of 1919]2 | [21st October, 1919] |
An Act to amend the 1(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 1(Tamil Nadu) Forest Act, 1882; ([1Tamil Nadu] Act V of 1882) It is hereby enacted as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendments) Order, 1969, which came into force on the 14th January, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette dated the 22nd July, 1919, p. 1212. For Proceedings in Council, see ibid, p. 1257.
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.)
3 This expression was 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.
* 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 of the 21st October, 1919
1. Short title.- This Act may be called the 1[Tamil Nadu] Forest (Amendment) Act, 1919.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendments) Order, 1969, which came into force on the 14th January, 1969.
2. Delegation of powers under the 1[Tamil Nadu Forest Act, 1882.- Notwithstanding anything contained in the Tamil Nadu Forest Act, 1882, the 4[State Government] may delegate to the Chief Conservator of Forests, or to such other officer or authority as the 4[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 (Tamil Nadu Act V of 1882).
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendments) Order, 1969, which came into force on the 14th January, 1969.
4 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.