Section 6 in Tamil Nadu Preservation of Private, Forests Act, 1949
6. Power to prohibit or regulate certain acts.
- If, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order 1950.] Government, it is necessary for the preservation of a forest or forests they may by notification [xxx] [The words and letters 'in the Forest St. George Gazette' were omitted by section 3 of the Tamil Nadu Preservation of Private Forests (Amend.) Act, 1979 (Tamil Nadu Act 36 of 1979).],(i)prohibit or regulate the doing of any act likely to be detrimental to the preservation of such forest or forests;(ii)regulate the exercise of customary prescriptive rights in such forest or forests.
