Section 4 in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
4. Repeal of corresponding laws.
- If, immediately before the date of commencement of this Act, there is in force in the Kanyakumari District any Act, Ordinance, Proclamation, Regulation, Order, By-law, Rule or other law corresponding to the enactment now extended to the Kanyakumari District whether such Act, Ordinance, Proclamation, Regulation. Order, By-law, Rule or other law is in force by virtue of section 119 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), or by virtue of any other legislative power, such corresponding law shall, on the date of commencement of this Act, stand repealed to the extent to which the corresponding law relates to matters with respect to which the State Legislature has power to make laws for the State.
