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[Section 2]
[Entire Act]
Union of India - Subsection
Section 2(7) in Indian Forest Act, 1927
| [Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 2,(a) in Cl. (6), the word and occurring at the end shall be omitted;(b) in Cl. (7), for the sign ., the sign and word ;and shall be substituted; and(c) after Cl. (7), as so amended, the following Cl. (8) shall be added, namely:(8) Vehicle means a wheeled conveyance of any description which is capable of being used for movement on land and includes a cart, trolley vehicle and a trailor but does not include bicycle and cattle.H. P. Act 15 of 1991, Section 2 (w.e.f. 24-7-1991).[Tripura].- In Section 2, after Cl. (7), insert the following Cl. (8), namely:(8) wild animals shall have the same meaning as defined in the Wild Life (Protection) Act, 1972. Tripura Act 10 of 1984, Section 3 (w.e.f. 16-3-1985).[Maharashtra].- In Indian Forest Act, 1927, in its application to the State of Maharashtra, in section 2, in clause (7), the words "bamboos, stumps, brushwood and canes" shall be deleted.[Notification No. RB/TC/e-11019(15)(2014)/Notification-3/Bamboo-MFP/741, dated 19.8.2014] |
| [Gujarat].- In its application to the State of Gujarat, after Section 2, insert the following new section, namely:2-A. Construction of certain references to Central or Bombay Acts.In the application of this Act to any area of the State of Gujarat other than the Bombay area, any reference to a provision of a Central or Bombay Act shall, where no such Act is in force in that area, be construed as a reference to the provision of the corresponding law, if any, in force in that area.Gujarat Act 15 of 1960, Section 6 (w.e.f. 6-12-1960).[Maharashtra].- Same as that of Gujarat.SeeMaharashtra Act 6 of 1961, Section 5 (w.e.f. 3-2-1961). |