Section 1 in Rules for the Todapatta Lands of the Nilgiris
1.
Whereas under clause (a) of section 33 Tamil Nadu Forest Act, 1882 (Tamil Nadu Act 5 of 1882), the Government of Tamil Nadu have undertaken the management of the forest and waste lands specified in the Schedule hereto annexed, known as the Todapatta lands and situated in the Nilgiris district, it is hereby notified under the said section that the provisions of section 26, Chapter III of the said Act, shall apply to the said forest and waste lands:-
