Section 17 in The Himachal Pradesh Land Preservation Act, 1978
17. Application of provisions of the Indian Forest Act, 1927.
- The provisions of sections 52, 54, 55, 56, 57, 58, 59, 60, 61. 62, 64 (excluding the last sentence), 66 and 73 of the Indian Forest Act, 1927 (6 of 1927) shall so far as applicable, be read as part of this Act and for the purposes of those provisions, ever offence punishable under section 16 shall be deemed to be a "forest offence" and ever officer employed in the management of any area notified under section 3 as caretaker or otherwise, shall be deemed to be a forest officer.
