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Union of India - Section

Section 80 in Indian Forest Act, 1927

80. Management of forests, the joint property of Government and other persons.

(1)If the Government and any person be jointly interested in any forest or waste-land, or in the whole or any part of the produce thereof, the[State Government] [Substituted by A.O.1950, for "Provincial Government".] may either
(a)undertake the management of such forest, waste-land or produce, accounting to such person for his interest in the same; or
(b)issue such regulations for the management of the forest, waste-land or produce by the person so jointly interested as it deems necessary for the management thereof and the interests of all parties therein.
(2)When the [State Government] [Substituted by A.O.1950, for "Provincial Government".] undertakes under clause (a) of sub-section (1) the management of any forest, waste-land or produce, it may, by notification in the Official Gazette, declare that any of the provisions contained in Chapters II and IV shall apply to such forest, waste-land or produce, and thereupon such provisions shall apply accordingly.Section 80-A
[Gujarat].- After Section 80, insert the following new section, namely:80-A. Power of Government to apply provisions of this Act to certain lands of Government or local authority.The State Government may, by notification in the Official Gazette, declare that any of the provisions of this Act shall apply to all or any lands on the banks of canals or the sides of roads which are the property of the State Government or a local authority and thereupon such provisions shall apply to such lands accordingly.Gujarat Act 15 of 1960, Sections 3 and 4(2) (w.e.f. 8-12-1960).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, after Section 80, insert the following new sections, namely:80-A. Penalty for unauthorisedly taking possession of land constituted as reserved or protected forest.(1) Any person who unauthorisedly takes or remains in possession of any land in areas constituted as reserved or protected forest under section 20 or section 29, as the case may be, without prejudice to any action that may be taken against him under any other provision of this Act, be summarily ejected by order of a Forest Officer not below the rank of Divisional Forest Officer and any crop which may be standing on such land or any building or other work which he may have constructed thereon, if not removed by him within such time as such Forest Officer may fix shall be liable to forfeiture:Provided that no order of ejectment under this sub-section shall be passed unless the person proposed to be ejected is given a reasonable opportunity of showing cause why such an order should not be passed.(2) Any property so forfeited shall be disposed of in such manner as the Forest Officer may direct and the cost of removal of any crop, building or other work and of all works necessary to restore the land to its original condition shall be recoverable from such person in the manner provided in section 82.(3) Any person aggrieved by an order of the Forest Officer under sub-section (1) may, within such period and in such manner as may be prescribed, appeal against such order to the State Government or to such officer as may be authorised by the State Government in this behalf and the order of the Forest Officer shall, subject to the decision in such appeal, be final.(4) The provisions of this section shall apply to such areas and on such dates as the State Government may, by notification, specify and different dates may be specified for different areas.M.P. Act 9 of 1965, Section 7 (w.e.f. 20-3-1965).[Maharashtra].- Same as that of Gujarat.Bombay Act 24 of 1955, Section 6 (w.e.f. 22-6-1955) and Maharashtra Act 6 of 1961, Section 2 (w.e.f. 3-2-1961).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 80, add the following new section, namely:80-A.The State Government may, by notification in the Official Gazette, declare that any of the provisions, of or under this Act, shall apply to all or any land on the banks of canals or the sides of roads which are the property of the State Government or a local authority, and thereupon such provisions shall apply accordingly.U.P. Act 18 of 1951, Section 2 (w.e.f. 6-10-1951).