Section 6 in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
6. Construction of references to laws not in force in Kanyakumari District.
(1)Any reference in the enactment now extended to the Kanyakumari District to a law which is not in force in the Kanyakumari District shall, in relation to that District, be construed as a reference to the corresponding law, if any, in force in that District.(2)Any reference in any existing law which continues to be in force in the Kanyakumari District after the date of commencement of this Act to any law repealed by section 4 shall, in relation to that District, be construed as a reference to the enactment now extended to the Kanyakumari District corresponding to the law so repealed.
