Section 2 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
2. Uniformity in Act XVI of 1927 throughout State and consequential provisions.
- For the purpose of providing uniformity in the law relating to forests and the transit (otherwise than across customs frontiers) of forest produce in the State of Maharashtra, the. provisions of the Indian Forest Act, 1927 (except Chapter VI and section 41A thereof), as in force immediately before the commencement of this Act in the Bombay area of the State, shall be so in force throughout the State of Maharashtra; and accordingly,(a)all amendments made by each of the following laws, that is to say,-(i)the Madhya Pradesh Indian Forest (Amendment) Act, 1950, and(ii)the Indian Forest (Madhya Pradesh Amendment) Act, 1954,to the Indian Forest Act, 1927, shall in their application to the Vidarbha region (except as respects things done or omitted to be done), cease to have effect, and shall stand repealed;(b)all amendments made to the Indian Forest Act, 1927, in their application to the Bombay area of the State of Maharashtra and in force at the commencement of this Act, shall be deemed to be extended to, and shall be in force in the remaining part of the State; and(c)the Hyderabad Forest Act, 1355F (except Chapter VIII there of) shall stand repealed.
