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Union of India - Section

Section 37 in Indian Forest Act, 1927

37. Expropriation of forests in certain cases.

(1)In any case under this Chapter in which the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] considers that, in lieu of placing the forest or land under the control of a Forest Officer, the same should be acquired for public purposes, the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] may proceed to acquire it in the manner provided by the Land Acquisition Act, 1894 (1 of 1894).
(2)The owner of any forest or land comprised in any notification under section 35 may, at any time not less than three or more than twelve years from the date thereof, require that such forest or land shall be acquired for public purposes, and the [State Government] [[Substituted byA.O.1950, for "Provincial Government".]] shall acquire such forest or land accordingly.
[Delhi].- In sub-S. (2), for the words not less than three, substitute not less than seven.Act 66 of 1948, Section 30.[Gujarat].- Section 37, as amended by Gujarat Act 15 of 1960, has been repealed in the State of Gujarat by Gujarat Act 14 of 1973, Section 23 (w.e.f. 1-8-1973).[Maharashtra].- Section 37, as amended by Bombay Act 62 of 1948 and Maharashtra Act 6 of 1961, has been repealed in the State of Maharashtra by Maharashtra Act 29 of 1975, Section 24 (w.e.f. 30-8-1975).[West Bengal].-Seeunder Section 35.