Section 3(1) in Tamil Nadu Preservation of Private, Forests Act, 1949
(1)(a)No owner of any forest shall, without the previous sanction of the [Committee] [Substituted for 'District Collector' by section 5(a) of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act No. 68 of 1979).] sell, mortgage, lease or otherwise alienate the whole or any portion of the forest.Explanation. - Nothing in this sub-section shall be construed as preventing the owner from selling or otherwise dealing with the right to gather and remove forest produce other than [trees, timber and reeds] [Substituted for 'trees, and timber' by section 4(i) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1965 (Tamii Nadu Act 12 of 1965).] in the usual or customary manner for a period not exceeding two years.(b)[ Any alienation in contravention of clause (c) shall be null and void - [Substituted for the original clause (b) by the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1954 (Tamil Nadu Act XVIII of 1954).](i)if the alienation is of any forest declared by [the District Collector] to be a forest under clause (iii) of section 1(2) or of any portion of such a forest, and is made on or after the date on which the declaration takes effect;(ii)[***] [Sub-clause (ii) was omitted by section 3 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1957 (Tamil Nadu Act XV of 1957)].(iii)if the alienation is of any other forest or of any portion of such a forest, and is made on or after the 16th August 1946.]
