Section 3(1)(b) in Tamil Nadu Preservation of Private, Forests Act, 1949

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Preservation of Private, Forests Act, 1949

(b)[ Any alienation in contravention of clause (c) shall be null and void - [Substituted for the original clause (b) by the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1954 (Tamil Nadu Act XVIII of 1954).]

(i)if the alienation is of any forest declared by [the District Collector] to be a forest under clause (iii) of section 1(2) or of any portion of such a forest, and is made on or after the date on which the declaration takes effect;

(ii)[***] [Sub-clause (ii) was omitted by section 3 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1957 (Tamil Nadu Act XV of 1957)].

(iii)if the alienation is of any other forest or of any portion of such a forest, and is made on or after the 16th August 1946.]

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State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Preservation of Private, Forests Act, 1949