Section 8 in Tamil Nadu Preservation of Private Forests (Extension to Kanyakumari District) Act, 1979
8. Powers of Courts and other authority for purposes of facilitating application of laws.
- For the purpose of facilitating the application in the Kanyakumari District of the enactment now extended to the Kanyakumari District, any Court or other authority may construe such enactment with such alterations not affecting the substance, as may be necessary or proper to adopt it to the matter before the Court or other authority.
