Section 13(2) in Tamil Nadu Preservation of Private, Forests Act, 1949
(2)Any liability or penalty incurred or purporting to have been incurred, any punishment awarded or purporting to have been awarded and any prosecution commenced or purporting to have been commenced -(a)under any provision of the said Act before the 3rd December 1948, or(b)on or after the 3rd December 1948 under any provision of the said Act on the footing that the said Act was in force at the relevant time, or(c)under any provision of the said Ordinance,shall be deemed to have been incurred or commenced under the corresponding provision of this Act.
