Section 1 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
1. Short title.
- (i) This Act may be called the Jammu and Kashmir Forest Act, 1987.Commencement. - [(ii) It shall [be deemed to have come into force with effect from 12th August, 1986.] [Came into force from 1st Katik, 1987 (G. G. 10-6-1987).]Extent. - (iii) It shall extend to the whole of the State.Repeal of enactment. - (iv) On and from the date on which this Act comes into force, the Regulation, Orders of His Highness the Maharaja Bahadur conveyed in Chief Minister's communications and the State Council Resolutions mentioned in the Schedule hereto annexed shall be repealed, but, all notifications published, declarations and rules made, places appointed, acts done or validated, agreements filed, scales prescribed, forms framed, appointments made, and powers conferred under the said Regulation or any of the said Orders of His Highness the Maharaja Bahadur or the said State Council Resolutions and in force at the date of such repeal shall, so far as they are consistent with this Act, be deemed to have been respectively published, made, appointed, done or validated, filed, prescribed, framed and conferred under this Act and by the authority empowered thereby in such behalf.
