Section 3 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
3. Amendment in section 1 of Act XVI of 1927.
- In section 1 of the Indian Forest Act, 1927, in its application to the whole of the State of Maharashtra as provided by section 2 (hereinafter referred to as "the principal Act"),-(i)to sub-section (2), after the words and letter "Part B States", the words "other than the Hyderabad area of the State of Maharashtra" shall be added;(ii)to sub-section (3), the following proviso shall be added namely :-"Provided that, on the commencement of the Indian Forest (Maharashtra Unification and Amendment) Act, 1960, this Act shall be in force in the Hyderabad area of the State of Maharashtra."
