Section 5 in The Indian Forest (Bombay Amendment) Act, 1955
5. Insertion of new sections 36-A, 36-B and 36-C in Act XVI of 1927.
- After section 36 of the said Act, the following new sections shall be inserted, namely :-"36-A. Manner of serving notice and order under section 36. - The notice referred to in sub-section (1) of section 36 and the order, if any, made placing a forest under the control of a Forest Officer shall be served on the owner of such forest in the manner provided in the Code of Civil Procedure, 1908, for the service of summons.
