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Union of India - Section

Section 27 in Indian Forest Act, 1927

27. Power to declare forest no longer reserved. - (1) The [State Government] [[Substituted by A.O.1950, for

[Provincial Government].]] may, [- - -] [[The words "subject to the control of the Governor-General in Council"omitted by A.O.1937.]] by notification in the OfficialGazette, direct that, from a date fixed by such notification, any forest or any portion thereof reserved under this Act shall cease to be a reserved forest.
(2)From the date so fixed, such forest or portion shall cease to be reserved; but the rights (if any) which have been extinguished therein shall not revive in consequence of such cessation.
[Maharashtra].- In its application to the State of Maharashtra, in Section 27(1), after the words the State Government, insert or subject to the general or special orders of the State Government, the Commissioner.Maharashtra Act 8 of 1958, Section 3 read with Maharashtra Gazette, Ext., Pt. IV-B, p. 502, dated 13-6-1980.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 27, add the following new section, namely:27-A. Finality of orders, etc.No act done, order made or certificate issued in exercise of any power conferred by or under this Chapter shall, except as hereinbefore provided, be called in question in any Court.U.P. Act 23 of 1965, Section 12 (w.e.f. 23-11-1965).