Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Haryana - Act

The Indian Forest (Punjab Amendment) Act, 1954

HARYANA
India

The Indian Forest (Punjab Amendment) Act, 1954

Act 20 of 1954

  • Published on 5 May 1954
  • Commenced on 5 May 1954
  • [This is the version of this document from 5 May 1954.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Forest (Punjab Amendment) Act, 1954Act No. 20 of 1954Statement of Objects and Reasons. - This Bill seeks to invest the State Government with power to frame rules for disposal of trees and timber or other forest produce belonging to Government.Published vide Punjab Government Gazette Extraordinary dated 9-3-1955 at page No. 146.Received the assent of the Governor of Punjab on the 5th May, 1954, and was first published in the Punjab Government Gazette Extraordinary, dated the 11th May, 1954.An Act to amend the Indian Forest Act, 1927 (Act XVI of 1927) in its application to Punjab.It is hereby enacted as follows :-

1. Short title and extent.

(1)This Act may be called The Indian Forest (Punjab Amendment) Act, 1954. Punjab Government Gazette Extraordinary, dated the 9th March, 1954.
(2)It extends to the whole of Punjab.

2. Amendment of section 76 of Act XVI of 1927.

- In clause (c) of section 76 of the Indian Forest Act, 1927, between the word "timber" and the word "belonging" the words "or other forest produce" shall be inserted, and the words "not grown on lands belonging to or in the occupation of private persons" shall be omitted.