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Union of India - Section
Section 84 in Indian Forest Act, 1927
84. Land required under this Act to be deemed to be needed for a public purpose under the Land Acquisition Act, 1894.
- Whenever it appears to the [State Government] [[Substituted byA.O.1950, for "Provincial Government".]] that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of section 4 of the Land Acquisition Act, 1894 (1 of 1894).Section 84-A| [Himachal Pradesh].- In its application to the State of Himachal Pradesh, after Section 84, insert the following new section, namely:84-A.Validity of settlements, etc., of covenanting States.For the removal of doubts, it is hereby declared that every settlement or arrangement made before the 20th August, 1948, under the authority of any covenanting State forming part of the territories referred to in sub-section (2-A) of section 1, with respect to any claims or rights of any person admitted by the Government of that State to be in existence in any of the forests or waste-lands which were the property of that Government or over which that Government had proprietary rights or to the whole or part of the forest-produce of which the Government was entitled, shall be deemed to be a settlement of the claims and rights duly inquired into and admitted for the purposes of this Act and shall be deemed always to have been so inquired and admitted for the purposes of the Patiala Forest Act, 1999-Bk., and it shall not be, and shall be deemed never to have been, necessary to determine the rights of persons in accordance with Chapters II and IV, as the case may be, for declaring any forest or waste-land to be a reserved or protected forest or a first or second class forest.H.P. Act 25 of 1968, Section 6 (w.e.f. 27-2-1969).[Punjab, Haryana and Chandigarh].- Same as in Himachal Pradesh.Punjab Act 13 of 1962, Section 6 (w.e.f. 10-7-1962) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[West Bengal].- In its application to the State of West Bengal, after Section 84, insert the following new section, namely:84-A. Application of the Act to land.The State Government may, by notification in the Official Gazette, declare that any of the provisions of this Act shall apply to any land which is the property of the State Government or the Central Government, and thereupon such provisions shall apply to such land accordingly.W.B. Act 22 of 1988, Section 23 (w.e.f. 3-2-1989). |