Section 30 in The Delhi and Ajmer Merwara Land Development Act, 1948
30. Amendment of Act XVI of 1927 in Delhi.-
The following amendments shall be made in the Indian Forest Act, 1927, in its application to the 1[State] at Delhi, namely:-(1)in sub-section (1) of section 35 of the said Act,-(a)for the words "any forest or waste-land" the words "any forest, waste-land" or grass-land" shall be substituted;(b)for clauses (b) and (c) the following clauses shall be substituted, namely:-"(b) the cutting of trees and timber;(c)the disposal of any forest produce;(d)the firing or clearing of vegetation;(e)the cutting storage and conservation of grass or leaf fodder; or(f)the admission, herding or pasturing of Cattle"; and(c)after clause (v) the following shall be added:-"(vi) for any other purpose conducive to public welfare.";(2)in sub-section (2) of section 37 of the said Act, for the words "not less than three" the words "not less than seven" shall be substituted; and(3)in sub-section (1) of section 38 of the said Act, for the word "two thirds" the word "one-half" shall be substituted.
