Tamil Nadu Forest (Amendment) Act, 1981*
| [Tamil Nadu Act No. 41 of 1981]* | [13th July, 1981] |
An Act further to amend the Tamil Nadu. Forest Act, 1882
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 9th April, 1981, Part - Section 1, pages 510-511.
* Received the assent of the President on the 3rd July, 1981 first published in the Tamil Nadu Government Gazette Extraordinary on the 13th July, 1981 (Aani 29, ??? 2012-Thiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Forest (Amendment) Act, 1981.
(2) It shall come into force at once.
2. Addition of new section in Tamil Nadu Act V of 1882.- After section 68 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), the following section shall be added, namely:-
"68-A. Liability of person unauthorisedly occupying any land in reserved forest, etc., to summary eviction.- Any person unauthorisedly occupying any land in reserved forest or any land at the disposal of Government may be summarily evicted by an officer of Forest Department not below the rank of Forest Ranger or an officer of the Revenue Department not below the rank of Tahsildar, having jurisdiction over the area in which such land is situated, in such manner as may be prescribed and any crop or other produce raised on such land, shall be liable to forfeiture and any building or other construction erected or anything deposited thereon, shall also be liable to forfeiture. Forfeiture under this section, shall be adjudged by the officer referred to above and any property so forfeited, shall be disposed of in such manner as may be prescribed:
Provided that no eviction or adjudication under this section adversely affecting a person shall be made or adjudged, unless-
(a) such person has been given a notice ill such manner as may be prescribed; and
(b) the representation, if any, received in pursuance of such notice has been duly considered by such officer concerned."