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[Cites 0, Cited by 46] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4) in Indian Forest Act, 1927

(4)forest-produce includes
(a)the following whether found in, or brought from, a forest or not, that is to say, timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark, lac, mahua flowers, mahua seeds [,kuth] [Inserted by Act 26 of 1930, Section 2.] and
myrabolams, and
(b)the following when found in, or brought from, a forest, that is to say,
(i)trees and leaves, flowers and fruits, and all other parts or produce, not hereinbefore mentioned, of trees,
(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts or produce of such plants,
(iii)wild animals and skins, tusks, horns, bones, silk cocoons, honey, and wax, and all other parts of produce of animals, and
(iv)peat, surface soil, rock, and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);
"Gujarat].- In its application to the State of Gujarat, in Section 2(4)(a), for the words rauwolfia serpentina, substitute rauwolfia serpentina kadaya gum.Gujarat Act 11 of 1976, Section 2 (w.e.f. 17-3-1976).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 2, Cl. (4), sub-Cl. (a),(i) after the word lac, insert shellac, gum, and after item (iv), add the following item:(v) standing agricultural crops.M.P. Act 9 of 1965, Section 2 (w.e.f. 20-3-1965).(ii) after the words mahua seeds, insert ,tendu leaves.M.P. Act 1 of 1990, Section 3.[Maharashtra].- In its application to the State of Maharashtra, in Cl. (4), sub-Cl. (a),(i) after the word kuth, insert , apta and temburni leaves.Bombay Act 24 of 1955, Section 2 (w.e.f. 22-6-1955).(ii) after the words temburni leaves, insert , rosha grass, including oil derived therefrom, rauwolfia serpentina.Maharashtra Act 27 of 1968, Section 2 (w.e.f. 28-8-1968).[Tripura].- In Cl. (4),(i) in sub-Cl. (a), for the words and myrobolams, substitute myrobolams, gum, sal seeds, sal leaves, kendu leaves, wild animals, skins, tusks, horns and bones, and all other parts of produce of wild animals;(ii) in sub-Cl. (b), in item (iii), the words wild animals and skins tusks, horns and bones and and all other parts or produce of animals shall be omitted.Tripura Act 10 of 1984, Section 3 (w.e.f. 16-3-1985).
[(4-A) owner includes a Court of Wards in respect of property under the superintendence or charge of suchCourt] [Inserted by Act 3 of 1933, Section 2.];
[Bihar].- In its application to the State of Bihar, for Cl. (4-A), substitute the following clause, namely:(4-A) owner includes(1) the Court of Wards constituted under the Court of Wards Act, 1879, or the Central Provinces Court of Wards Act, 1899, in respect of any property under the superintendence or charge of either of such Courts;(2) a manager appointed under section 2 of the Chota Nagpur Encumbered Estates Act, 1876, in respect of any property, the management of which is vested in such manager.Bihar and Orissa Act 3 of 1934, Section 2 (w.e.f. 24-10-1934).[Gujarat].- In its application to the State of Gujarat, in Section 2, after Cl. (4-A), insert the following clauses, namely:(4-B) Police Officer means a Police Officer as defined in the Bombay Police Act, 1951;(4-C) Revenue Officer means a Revenue Officer as defined in Maharashtra Land Revenue Code, 1966, or where that Code is not in force, as defined in a law corresponding to that Code.Gujarat Act 15 of 1960, Section 6 (w.e.f. 6-12-1960) read with Maharashtra Act 7 of 1985, Section 2.[Maharashtra].- Same as that of Gujarat.SeeMaharashtra Act 6 of 1961, Section 4 (w.e.f. 3-2-1961), as amended by Maharashtra Act 7 of 1985, Section 2 (w.e.f. 1-6-1985).