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[Cites 0, Cited by 62] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in Indian Forest Act, 1927

(3)No such notification shall be made unless the nature and extent of the rights of Government and of private persons in or over the forest-land or waste-land comprised therein have been inquired into and recorded at a survey or settlement, or in such other manner as the State Government thinks sufficient. Every such record shall be presumed to be correct until the contrary is proved:Provided that, if, in the case of any forest-land or waste-land, the [State Government] [[Substituted by A.O.1950 [ProvincialGovernment.]] thinks that such inquiry and record are necessary, but that they will occupy such length of time as in the meantime to endanger the rights of Government, the [State Government] [[Substituted by A.O.1950[Provincial Government].]] may, pending such inquiry and record, declare such land to be a protected forest, but so as not to abridge or affect any existing rights of individuals or communities.
[Maharashtra].- In its application to the State of Maharashtra, in Section 29, sub-S. (1), after the words the State Government, and in the proviso where the same words occur for the second time, insert or subject to the general or special orders of the State Government, the Commissioner.Maharashtra Act 8 of 1958, Section 3 read with Maharashtra Gazette, Ext., Pt. IV-B, p. 1916, dated 21-10-1981.