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[Cites 0, Cited by 2] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in Indian Forest Act, 1927

(3)It applies to the territories which, immediately before the 1st November, 1956, were comprised in the States of Bihar, Bombay, Coorg, Delhi, Madhya Pradesh, [Orissa] [The Indian Forest Act, 1927 has been repealed in Orissa by the Orissa Act 14 of 1972, Section 91(w.e.f. 14.7.1972).], Punjab, Uttar Pradesh and West Bengal; but the Government of any State may by notification in the Official Gazette bring this Act into force in the whole or any specified part of that State to which this Act extends and where it is not in force.]
[Gujarat]. - In its application to the State of Gujarat, in Section 1,(i) in sub-S. (2), add the following proviso, namely:Provided that on the commencement of the Indian Forest (Gujarat Unification and Amendment) Act, 1960, this Act shall also extend to the Saurashtra area of the State of Gujarat;(ii) to sub-S. (3), the following proviso shall be added, namely:Provided that on the commencement of the Indian Forest (Gujarat Unification and Amendment) Act, 1960, this Act shall come into force in the Saurashtra area of the State of Gujarat.Gujarat Act 15 of 1960, Section 6 (w.e.f. 6-12-1960).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 1, after sub-S. (2), insert the following sub-S. (2-A), namely:(2-A) Notwithstanding anything contained in sub-section (2), it also extends to such territories which, immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union and have since merged with Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966.H.P. Act 25 of 1968 (w.e.f. 17-2-1969).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 1,(a) in sub-S. (1), add, at the end other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh;(b) in sub-S. (3), add It also applies to the territories comprised in the Madhya Bharat, Vindhya Pradesh, Bhopal and Sironj regions of the State of Madhya Pradesh.M.P. Act 23 of 1958, Section 3.[Maharashtra].- In its application to the State of Maharashtra, in Section 1,(a) in sub-S. (2), after the words Part B States, add other than the Hyderabad area of the State of Maharashtra;(b) to sub-S. (3), add the following proviso, namely:Provided that, on the commencement of the Indian Forest (Maharashtra Unification and Amendment) Act, 1961, this Act shall be in force in the Hyderabad area of the State of Maharashtra.Maharashtra Act 6 of 1961, Section 6 (w.e.f. 3-2-1961).[Punjab, Haryana and Chandigarh].- In Section 1, after sub-S. (2), insert the following sub-S. (2-A), namely:(2-A) Notwithstanding anything contained in sub-section (2), it also extends to the territories which, immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union.Punjab Act 13 of 1962, Section 2 (w.e.f. 10-7-1962).