Section 6 in The Indian Forest (Bombay Amendment) Act, 1955
6. Insertion of new section 80-A in Act XVI of 1927.
- After section 80 of the said Act, the following section shall be inserted, namely :-"80-A. Power of Government to apply provisions of this Act to certain lands of Government or local authority. - The State Government may, by notification in the Official Gazette, declare that any of the provisions of this Act shall apply to all or any lands on the banks of canals or the sides of roads which are the property of the State Government or a local authority and thereupon such provisions shall apply to such lands accordingly".
