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Union of India - Section
Section 78 in Indian Forest Act, 1927
78. Rules when to have force of law.
- All rules made by the [State Government] [[Substituted by A.O.1950,for "Provincial Government".]] under this Act shall be published in the Official Gazette, and shall thereupon, so far as they are consistent with this Act, have effect as if enacted therein.| [Gujarat].- In its application to the State of Gujarat, Section 78 shall be renumbered as sub-S. (1) thereof and after sub-S. (1), as so renumbered, the following sub-S. (2) shall be inserted, namely:(2) All rules made by the State Government under this Act shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made and shall be subject to such modifications as the Legislature may make during the session in which they are so laid, or the session immediately following.Gujarat Act 15 of 1960, Section 6(m) (w.e.f. 8-12-1960).[Maharashtra].- In its application to the State of Maharashtra, Section 78 shall be re-numbered as sub-S. (1) thereof and after sub-S. (1), as so renumbered, the following sub-S. (2) shall be inserted, namely:(2) All rules made by the State Government under this Act shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following and publish in the Official Gazette.Maharashtra Act 6 of 1961, Section 15 (w.e.f. 3-2-1961).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 78, substitute the following section, namely:78. Further provisions regarding rules.(1) All rules under this Act shall be made by notification in the Gazette.(2) All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in its one session or in two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.U.P. Act 23 of 1965, Section 15 (w.e.f. 23-11-1965). |