Section 4 in Indian Forest (Maharashtra Second Amendment) Act, 1984
4. Repeal of Maharashtra Ordinance III of 1984 and saving.
(1)The Indian Forest (Maharashtra Amendment) Ordinance, 1984, is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any rule framed, an order issued or any licence granted or renewed) under the said Ordinance shall be deemed to have been done, taken, framed, issued, granted or renewed, as the case may be, under the principal Act, as amended by this Act.NotificationsG. N., R. & F. D., No. IFA. 1064/71168-Z, dated 23rd November, 1966 (M.G., Part IV-A, page 781) - In exercise of the powers conferred by sub-section (1) of section 68 of the Indian Forest Act, 1927 (XVI of 1927), in its application to the State of Maharashtra and in supersession of all previous notifications issued in that behalf, the Government of Maharashtra hereby empowers the Forest Officers specified in column 1 of the Schedule hereto, to accept from any person (about whom a reasonable suspicion exists that he has committed any forest offence other than an offence specified in section 62 or section 63) payment of a sum of money or at their discretion, an undertaking in writing to pay a sum of money, not exceeding that specified in column 2 of the said Schedule, by way of compensation for the offence which such person is suspected to have committed.
