Section 2 in The Indian Forest (Punjab Amendment) Act, 1962
2. Amendment of section 1 of Central Act XVI of 1927. - In section (1) of the Indian Forest Act, 1927, in its application to the State of Punjab (hereinafter referred to as the principal Act)
(1)After sub-section (2), the following sub-section shall be inserted, namely :-"(2A) Notwithstanding anything contained in sub-section (2), it also extends to the territories which before the Ist November, 1956, were comprised in the State of Patiala and East Punjab States Union"; and(2)in sub-section (3), after the word. "Orissa", the words "Patiala and East Punjab States Union" shall be inserted.
