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[Cites 0, Cited by 11] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in Indian Forest Act, 1927

(2)Forest Officer means any person whom [* * * *] [The words "the Governor-General in Council, or" omitted by A.O.1937.] the State Government or any officer empoweredby [* * * *] [The words "the Governor-General in Council, or" omitted by A.O. 1937.]the [State] [Substituted by A.O.1950, for "Provincial" .] Government in this behalf, may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest Officer;
[Uttaranchal].- In its application to the State of Uttaranchal, in Section 2, Cl. (2), insert the following clause, namely:(2-A) authorised officer means an officer authorised under sub-section (1) of section 52-A.Uttaranchal Act 10 of 2002, Section 2.