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Union of India - Section
Section 34 in Indian Forest Act, 1927
34. Nothing in this Chapter to prohibit acts done in certain cases.
- Nothing in this Chapter shall be deemed to prohibit any act done with the permission in writing of the Forest Officer, or in accordance with rules made under section 32, or except as regards any portion of a forest closed under section 30, or as regards any rights the exercise of which has been suspended under section 33, in the exercise of any right recorded under section 29.| [Gujarat].- Section 34-A, as inserted by Gujarat Act 15 of 1960, has been repealed in the State of Gujarat by Gujarat Act 14 of 1973, Section 23 (w.e.f. 1-8-1973).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, after Section 34, insert the following new section, namely:34-A. Power to declare forests no longer protected.(1) The State Government may, by notification, direct that from a date fixed in that behalf by such notification, any forest or portion thereof protected under this Act, shall cease to be a protected forest.(2) From the date so fixed, such forest or portion thereof shall cease to be protected but the rights, if any, which have been extinguished therein shall not revive in consequence of lsuch cessation.M.P. Act 9 of 1965, Section 6 (w.e.f. 20-3-1965).[Maharashtra].- Section 34-A as inserted by Bombay Act 62 of 1948 has been repealed in the State of Maharashtra by Maharashtra Act 29 of 1975, Section 24 (w.e.f. 30-8-1975). |