Section 8(3) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(3)Notwithstanding anything contained in sub-sections (1) and (2), the Government may, at any time, in the public interest, by notification, rescind any notification issued under sub-section (1), in respect of the whole or any part of the area specified in that notification and may, at any time by like notification issued under sub-section (1), re-declare that area or part thereof as a prohibited area from a date specified in such subsequent notification.
