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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in Indian Forest Act, 1927

(2)From the date so fixed, such forest or portion shall cease to be reserved; but the rights (if any) which have been extinguished therein shall not revive in consequence of such cessation.
[Maharashtra].- In its application to the State of Maharashtra, in Section 27(1), after the words the State Government, insert or subject to the general or special orders of the State Government, the Commissioner.Maharashtra Act 8 of 1958, Section 3 read with Maharashtra Gazette, Ext., Pt. IV-B, p. 502, dated 13-6-1980.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 27, add the following new section, namely:27-A. Finality of orders, etc.No act done, order made or certificate issued in exercise of any power conferred by or under this Chapter shall, except as hereinbefore provided, be called in question in any Court.U.P. Act 23 of 1965, Section 12 (w.e.f. 23-11-1965).