Section 9 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
9. Amendment of section 35 of Act XVI of 1927.
- In section 35 of the principal Act,-(i)in sub-section (4); for the words "six months" the words "one year" shall be substituted;(ii)after sub-section (5), the following sub-section shall be inserted, namely :-"(5-A) Where a notice issued under sub-section (3) has been served on the owner of a forest in accordance with sub-section (5), any person acquiring thereafter the right of ownership of that forest shall be bound by the notice as if it had been served on him as an owner and he shall accordingly comply with the notice, requisition and notification, if any, issued under this section.";(iii)after sub-section (6), the following sub-section shall be inserted, namely :-"(7) Any person contravening any of the provisions of a notification issued under sub-section (1) shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine, or with both."
