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 anything 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 of 1937 and the words "Central 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.