- The Assam Forest Regulation, 1891, as applicable to Nagaland except Sections 37, 38 and 39 in Chapter V and Section 40-A in Chapter VI thereof shall stand repealed :Provided that such repeal shall not affect-(a)the previous operation of the said Regulation or anything duly done or suffered thereunder ; or(b)any right, privilege, obligation or liability acquired, accrued or incurred, under the said Regulation ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Regulation ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid :Provided further that anything done or any action taken including any appointment or deputation made, rule, notification, instruction or direction issued, certificate or permission granted under the Regulation hereby repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.Powers of Forest Officers under Sections 68 (1) and 72[Notification No. For-V (Misc) 43/67 (1), dated 1- 3-1969.] [Vide Nagaland Gazette, Extraordinary No. 29, dated 1-3- 1969, pages 1-58.] - In pursuance of the powers conferred by Section 68 (1) and Section 72 of the Nagaland Forest Act, 1968 (Act No. 3 of 1968), the Governor of Nagaland is pleased to invest the following powers under the Nagaland Forest Act, 1968 to the Class of Forest Officers and Administrative Officers mentioned in the Schedule below :
