Section 13 in Tamil Nadu Preservation of Private, Forests Act, 1949
13. Saving and validation.
(1)Any rule or order made or purporting to have been made, any notification issued or purporting to have been issued, any decision or direction given or purporting to have been given, any action or proceeding taken or purporting to have been taken or anything done or purporting to have been done -(a)under any provision of the Madras Preservation of Private Forest Act, 1946 (Madras Act XVIII of 1946) (hereinafter in this section and in section 14 referred to as the said Act) and in force immediately before the 3rd December 1948, or(b)on or after the 3rd December 1948, under any provision of the said Act on the footing that the said Act was in force at the relevant time, or(c)under any provision of the Tamil Nadu Preservation of Private Forest Ordinance, 1949 (Madras Ordinance VIII of 1949) (hereinafter in this section referred to as the said Ordinance), shall, subject to any subsequent modification or cancellation thereof purporting to have been made on or after that date under the said Act on the footing that the said Act was in force at the relevant time or under the said Ordinance, be deemed to be a rule or order made, notification issued, decision or direction given, action or proceeding taken or thing done under the corresponding provision of this Act.(2)Any liability or penalty incurred or purporting to have been incurred, any punishment awarded or purporting to have been awarded and any prosecution commenced or purporting to have been commenced -(a)under any provision of the said Act before the 3rd December 1948, or(b)on or after the 3rd December 1948 under any provision of the said Act on the footing that the said Act was in force at the relevant time, or(c)under any provision of the said Ordinance,shall be deemed to have been incurred or commenced under the corresponding provision of this Act.
