Section 2 in Indian Forest (Maharashtra Second Amendment) Act, 1984
2. Amendment of section 41 of Act XVI of 1927.
- In section 41 of the Indian Forest Act, in its application to the State of Maharashtra, -(a)after sub-section (1), the following sub-section shall be inserted, and shall be deemed to have been inserted, with effect from the 12th day of September, 1960, namely :-"(1A) Notwithstanding anything contained in any law for the time being in force, the State Government may make rules to regulate by grant of licences, within the forest limits or such distance therefrom not exceeding eighty kilometres as may be determined, the converting or cutting of timber in a saw mill, and prescribe fees and conditions, subject to which such licence may be granted, and the manner in which, and the authority to whom, an appeal against the order of refusal, suspension or revocation of a licence may be filed.";(b)in sub-section (2), clause (hh) shall be deleted, and shall be deemed to have been deleted, with effect from the 10th day of February, 1965.
