Section 1 in Nilgiris Game and Fish Preservation Act, 1879
1. Title and local extent.
- This Act may be called the Nilgiris Game and Fish Preservation Act, 1879; and it shall come into operation in the district aforesaid, or such parts thereof, and from such dates as the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1987 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], may, from time to time, declare by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1987.].The Act has been supplemented by Act IV of 1897.
