Section 4 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
4. Amendment of section 2 of Act XVI of 1927.
- In section 2 of the principal Act, after clause (4A), the following clauses shall be inserted namely :-"(4B) "Police Officer" means a Police Officer defined in the Bombay Police Act, 1951;(4C)'Revenue Officer' means a Revenue Officer as defined in the Bombay Land Revenue Code, 1879, or where that Code is not in force, as defined in a law corresponding to that Code;".
