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[Cites 0, Cited by 4] [Entire Act]

State of Tamilnadu - Section

Section 24 in Tamil Nadu Forest Act, 1882

24. Power to declare forest no longer reserved.

- The Government may [xxx] [The words 'Subject to the control of the Governor-General in Council' were omitted by the Adaptation Order of, 1937.] by notification in the [Official Gazette] [Several notifications under this power have been issued, but they arc so numerous and liable to seen frequent change that it is unnecessary to note them here.] direct that from a date to be fixed by such notification, any forest or any portion thereof reserved under this Act shall cease to be reserved.From the date so fixed, such forest or portion shall cease to be reserved; but the rights (if any) which have been extinguished therein shall not revive in consequence of such cessation.