Section 8 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
8. Amendment of section 33 of Act XVI of 1927.
- In section 33 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely :-"(3) Where a person is convicted of an offence under sub-section (1), -(a)a Forest Officer not below the rank of Ranger, or(b)a Police Officer not below the rank of Sub-Inspector, or(c)a Revenue Officer not below the rank of Mahalkari or Tahsildar,may evict him from the protected forest in relation to which he has committed the offence."
