Section 4 in The Meghalaya Forest Regulation (Application and Amendment) Act, 1973
4. Amendment of Section 1 of the Regulations.
- For sub- Sections (1), (2), (3) and (4) of Section 1 of the Meghalaya Forest Regulation, and for sub-Sections (1) and (2) of Section 1 of the Meghalaya Forest Regulation the following section, shall be substituted, namely :"1. Title, extent and commencement. - (1) This Regulation may be called the Meghalaya Forest Regulation.(2)It extends to the whole of Meghalaya :Provided that the Government of Meghalaya may, by notification, exempt any place from the operation of the whole or any part thereof, and witdraw such exemption.(3)It shall come into force at once in areas where it is not in force immediately before the 21st day of January, 1972".
