Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 13] [Section 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(iii) in Tamil Nadu Preservation of Private, Forests Act, 1949

(iii)[ to private forests situated in other areas in the [State of Tamil Nadu] [Substituted by the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1960 (Tamil Nadu Act 22 of 1960).] and having a contiguous area exceeding [2 hectares] [The figures and word '12 hectares' were substituted for the figures and word '30 acres' by section 2 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979); and the figure and word '2 hectares' were substituted for the figures and word '12 hectares' by section 2(a) of the Tamil Nadu Preservation of Private Forest (Second Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).] which may be declared by the District Collector to be forests for the purposes of this Act, by notification, in the District Gazette;