Section 1(2) in Tamil Nadu Preservation of Private, Forests Act, 1949
(2)It applies-[***] [Clause (i) and the Explanation thereto were omitted by section 2(i) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1957 (Tamil Nadu Act XV of 1957)](ii)to forests situated in estates as defined in 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.] Estate Land Act, 1908, in the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];(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;but does not apply to reserved forests constituted under 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.] 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), and lands at the disposal of the Government as defined in that Act.][Explanation. - A private forest exceeding [2 hectares] [Added by section 2(b) of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1954 Tamil Nadu Act XVIII of 1954).] in extent shall not cease to be such by reason only of the fact that, in a portion thereof, [trees, shrubs or reeds are felled or cut] [Substituted for the words 'trees or shrubs are felled' by section 2 of the Tamil Nadu Preservation of Private Forests (Amendment) Act 1965 (Tamil Nadu Act 12 of 1965).] with or without the permission of the [Committee] [Substituted for the words 'District Collector' by section 2(b) of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).] or lands are cultivated, or rocks, roads, tanks, rivers or the like exist; nor shall the area of such forest cease to be contiguous by reason only of the existence of all or any of the aforesaid circumstances.]
