34. Persons employed to carry out the Act to be deemed Forest Officers.
- All persons employed under sections 30, 32 and 33 to carry out the provisions of this Act shall be deemed to be Forest Officers within the meaning of this Act.[The [Government] [Added by section 4 of the Madras Forest (Amendment) Act, 1936 (Madras Act VII of 1936).] shall also have power to appoint any person to discharge any functions of a Forest Officer under any of the provisions of this Act which have been extended to any land or to any forest or waste-land or produce thereof by a notification under section 32 or section 33 or under any rule made in pursuance of any provision so extended ].
