Section 12 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
12.
Any power conferred by these rules to issue any notification or order may be exercised from, time to time, as occasion requires and any notification or order so issued may be cancelled or modified by the authority issuing the same.IIIWhereas by Development Department Notification No. 397, dated the 13th July 1943, the Government of Tamil Nadu have applied the provisions of sections 2,26,35,55 and 59(d) of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882), to the Forest and waste lands in the Kadavur Estate in the Tiruch-irappalli district and whereas by Development Department Notification No. 398, dated the 13th July 1943, the Government of Tamil Nadu have, in exercise of the powers conferred by section 26 of the said Act as so applied made certain rules to regulate the management of the said lands and whereas under rule 1(1)(c) of the said rules, the Manager of the said estate is a Forest Officer for the purpose of the said rules and whereas the said Manager has applied in writing to be empowered under clause (d) of section 59 of the said Act to accept compensation under section 59. His Excellency the Governor of Tamil Nadu is hereby pleased to empower the said Manager to accept under the said section 55 compensation for offences punishable under the said rules.
