1A. [ Chapters VI-A and VI-B to apply to the transferred territory only. [Section 1-A was inserted by section 2 of the Tamil Nadu Forest (Amendment) Act, 1965 (Tamil Nadu Act 40 of 1965).]
- The provisions of Chapters VI-A and VI-B shall apply only to the transferred territory.Notes. - Transferred territory means the Kanyakumari district and Shencottah taluk of the Tirunelveli district.]
