Section 6A in Tamil Nadu Preservation of Private, Forests Act, 1949
6A. [ Applicability of Chapter VII Tamil Nadu V of 1882. [Inserted by section 4 of the Tamil Nadu Preservation of Private Forest (Amendment) Act, 1955 (Tamil Nadu Act XXXV of 1955).]
- The provisions of Chapter VII of the [Tamil Nadu] Forest Act, 1882 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1882), shall apply to offence punishable under this Act, subject to the following modifications namely:-(i)in section 41, the proviso shall be omitted:(ii)in section 42, after the words "the Magistrate shall", the expression "subject to the provisions of section 8 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Preservation of Private Forest Act, 1949" shall be inserted;(iii)in section 44, the words "shall, if it is the property of the' Central or State Government or has been confiscated, be taken possession of by or under the authority of the District Forest Officer; and in any other case" shall be omitted.(iv)in section 45 and 49, for the words "the District Forest Officer", the words "the [committee] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]" shall be substituted;(v)in section-50 -(a)clause (a) shall be omitted;(b)in clause (c), the word "or" occurring at the end shall be omitted; and(c)clause (d) shall be omitted;(vi)Section 56 shall be omitted].
