Section 24(2) in The Maharashtra Private Forests (Acquisition) Act, 1975
(2)[] [Sub-section (2) was added by Maharashtra 14 of 1978, Section 4.] Notwithstanding anything contained in sub-section (1), on and from the date of commencement of the Maharashtra Private Forests (Acquisition) (Amendment) Act, 1978, sections 34A, 35, 36, 36A, 36B, 36C and 37 of the Forest Act, shall, in respect of the lands restored under section 22A, be deemed to have been re-enacted in the same form and be deemed always to have been in force and applicable in respect of such lands, as if they had not been repealed.NotificationsG. N., R. & F.D., No. PRF. 1077/107744-(a)-F-2, dated 17th July, 1978 (M.G.G., Part IV-B., page 856) - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra. Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), [hereinafter referred to as "the said Act", the Government of Maharashtra hereby appoints the Deputy Collectors in the districts of Thane, Kulaba and Ratnagiri (being Officers holding the posts of Deputy Collectors mentioned in the Government Resolutions, Revenue and Forests Department, No. PRF. 1077/107744-f2, dated the 22nd July 1977 and No. PRF. 1077/107744-F-2, dated the 1st October 1977] to exercise the powers and perform the duties of the Collector under the said Act as amended by the Maharashtra Private Forests (Acquisition) (Amendment) Ordinance, 1978 (Maharashtra Order II of 1978) in their respective jurisdiction.G. N., R. & F.D., No. PRF. 1075/119064-(b)-F-2, dated 30th August, 1975 (M. G., Part IV-B, page 805) - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), the Government of Maharashtra hereby appoints each of the Assistant and Deputy Collectors who are for the time being placed in charge of one or more sub-divisions of any of the Districts in the State under sub-section (3) of section 7 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966), also to exercise the powers and perform the duties of the Collector under the Maharashtra Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), within his respective jurisdiction under the said Code.G. N., R. & F.D., No. PRF. 1075/119064 (a)-F-2, dated 30th August, 1975 (M. G., Part IV-B, page 804) - In exercise of the powers conferred by sub-section (1) of section 5 of the Maharashtra Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), the Government of Maharashtra hereby appoints each of the Divisional Forest Officers, Sub-Divisional Forest Officers and Range Forest Officers appointed under the Indian Forest Act, 1927 (XVI of 1927) to be an officer authorised for the purposes of the said section 5, within his respective jurisdiction under the said Forest Act.G.N., R. & F. D., No. PRF. 1075/119064-(C)-F-2, dated 30th August, 1975 (M. G., Part IV-B, page 805) - In exercise of the powers conferred by sub-section (1) of section 22 of the Maharashtra Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), the Government of Maharashtra hereby appoints each of the Collectors and each of the Assistant and Deputy Collectors who are for the time being placed in charge of one or more sub-divisions of any of the Districts in the State under sub-section (3) of section 7 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966), and each of the Divisional Forest Officers, Sub-Divisional Forest Officers and Range Forest Officers appointed under the Indian Forest Act, 1927 (XVI of 1927), to be an officer authorised for the purposes of the said section 22, within his respective jurisdiction under the said Code or the said Forest Act, as the case may be.G. N., R. & F. D., No. PRF. 1077/107744-(b)-F-2, dated 17th July, 1978 (M. G., Part IV-B., page 856) - In exercise of the powers conferred by sub-section (1) of section 22 of the Maharashtra Private Forests (Acquisition) Act, 1975 (Maharashtra XXIX of 1975), the Government of Maharashtra hereby authorises each of the Deputy Collectors in the districts of Thane, Kulaba and Ratnagiri (being Officers holding the posts of Deputy Collectors mentioned in the Government Resolutions, Revenue and Forests Department No. PRF. 1077/107744-F-2, dated the 22nd July 1977 and No. 1077/107744-F-2, dated the 1st October 1977) for the purposes of the said section 22, within their respective jurisdiction.
