(1)The Travancore-Cochin Forest Act, 1951 (III of 1952) and the Madras Forest Act, 1882 (5 of 1882) and the Madras Wild Elephants Preservation Act, 1873 (Act 1 of 1873) as in force in the Malabar district referred to in sub-section (2) of section 3 of the State Reorganisation Act, 1956, are hereby repealed.(2)All references made in any enactment to any provision of the enactments hereby repealed shall be read as if made to the corresponding provisions of this Act.(3)All rules prescribed, appointments made, powers conferred and orders issued under the enactments hereby repealed shall be deemed to have been respectively prescribed, made, conferred and issued hereunder till new rules and enactments are made under the various section of this Act.
