Section 12A(1) in Tamil Nadu Preservation of Private, Forests Act, 1949
(1)(a)All rules made under this Act, [xxx] [The words and figures 'and all orders made under section 12' were omitted by section 9(2)(a) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).] shall be published in the [Tamil Nadu Government Gazette] [Substituted for the words and letters 'Fort St. George Gazette' by section 9(2)(b) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).] and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are published.(b)All notification issued under this Act shall unless they are expressed to come into force on a particular day, come into force on the day on which they are published.
