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Union of India - Section
Section 22 in Indian Forest Act, 1927
22. Power to revise arrangement made under section 15 or section 18.
- The [State Government] [[Substitutedby A.O.1950, for "Crown" and [Provincial Government], respectively.]] may, within five years from the publication of anynotification under section 20, revise any arrangement made under section 15 or section 18, and may for this purpose rescind or modify any order made under section 15 or section 18, and direct that any one of the proceedings specified in section 15 be taken in lieu of any other of such proceedings, or that the rights admitted under section 12 be commuted under section 16.| [Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 22, substitute the following section, namely:22. Powers to revise arrangements made under section 15 or section 18.The State Government may, within five years from the publication of any notification under section 20, revise any arrangement made under section 15 or on appeal under section 18, and may for this purpose rescind or modify and order made under section 15 or section 18, and direct that any one of the proceedings, specified in section 15 be taken in lieu of any other of such proceedings, or that the rights admitted under section 12 be commuted under section 16.U.P. Act 23 of 1965, Section 10 (w.e.f. 23-11-1965). |
| [Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 22, insert the following new section, namely:22-A. Power of revision in other cases.(1) Without prejudice to the provisions of section 22, the State Government may, either of its own motion or on a petition being made in that behalf, call for the record of any appeal decided under section 18, and may confirm the order passed on such appeal, or set it aside, or modify it, or remand the case to the Forest Settlement Officer with such directions as it may think fit.(2) No petition under this section may be made, after November 22, 1965 and the State Government may not exercise any power under this section after the said date.U.P. Act 11 of 1973, Section 2 (w.r.e.f. 23-11-1960). |