Section 3 in The Indian Forest (Punjab Amendment) Act, 1962
3. Insertion of new section 35-A in Central Act XVI of 1927. - After section 35 of the principal Act, the following section shall be inserted, namely :-
"35A. Power to regulate preservation etc. of trees in private lands. - The State Government may, by rules made under section 76, regulate the preservation and disposal of trees, standing on lands belonging to or in the occupation of private persons, in respect of which permission to remove is required under the record of rights prepared under any law relating to land revenue."
