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[Section 28]
[Entire Act]
Union of India - Subsection
Section 28(3) in Indian Forest Act, 1927
| [Gujarat].- In its application to the State of Gujarat,(i) in sub-S. (1),(a) after the words reserved forest, insert or called a protected forests;(b) after the word village-community, insert village panchayat established under the Bombay Village Panchayats Act, 1933, co-operative society registered or deemed to be registered under the Bombay Co-operative Societies Act, 1925;(ii) in sub-S. (2), after the word community, insert panchayat or society;(iii) in sub-S. (3),(a) after the word reserved, insert or protected; and(b) after the words village forests, insert according as the forests assigned are reserved or protected forests.Gujarat Act 15 of 1960, Sections 3 and 4(2) (w.e.f. 8-12-1960).(iv) Same as that of Maharashtra (b).[Maharashtra].- (a) Same as that of Gujarat (i), (ii) and (iii)SeeBombay Act 62 of 1948, Section 2 (w.e.f. 4-12-1948), Bombay Act 24 of 1955, Section 3 (w.e.f. 22-6-1955) and Maharashtra Act 6 of 1961, Section 2 (w.e.f. 9-2-1961).(b) In Section 28,(a) for the words and figures the Bombay Village Panchayats Act, 1933,, substitute the Bombay Village Panchayats Act, 1958,;(b) for the words and figures the Bombay Co-operative Societies Act, 1925, substitute the Maharashtra Co-operative Societies Act, 1960.Maharashtra Act 7 of 1985, Section 4 (w.e.f. 1-6-1985).[Uttar Pradesh].- In its application to the State of Uttar Pradesh,(i) in sub-S. (1),(a) between the word Forest and the comma, insert or declared a protected forest or is a forest belonging to the Government;(b) for the full stop occurring at the end, substitute a comma and add the following thereafter:and, subject to the rules made under sub-section (2), all the provisions of this Act relating to reserved forests, protected forests or forests belonging to the Government, shall as the case may be, apply to them;(ii) delete sub-S. (3).U.P. Act 21 of 1960, Section 3 (w.e.f. 2-11-1960). |