Section 56 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
56. [ Declaration regarding reasonableness of restriction. [Section 56 added by Act XXIII of 1972, section 2.]
- For removal of doubts it is hereby declared that restrictions imposed under section 55 on the rights conferred by clause (1) of article 19 of the Constitution of India as applicable to the State shall be deemed to be reasonable restrictions.]
