Section 2 in The Indian Forest (Punjab Amendment) Act, 1954
2. Amendment of section 76 of Act XVI of 1927.
- In clause (c) of section 76 of the Indian Forest Act, 1927, between the word "timber" and the word "belonging" the words "or other forest produce" shall be inserted, and the words "not grown on lands belonging to or in the occupation of private persons" shall be omitted.
