Section 2 in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
2. Definition.
- In this Act, unless the context otherwise requires, "existing law" means any law, Ordinance, Proclamation, Regulation or Order, By-law or Rule passed or made before the date of commencement of this Act by Parliament or by any Legislature, authority or person having power to make such a Law, Ordinance, Proclamation, Regulation, Order, By-Law or Rule.
