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Union of India - Section
Section 3 in Indian Forest Act, 1927
3. Power to reserve forests.
- The [State] [[Substituted by A.O.1950, for"Provincial" .]] Government may constitute any forest-land or waste-land which is the property of Government, or over which the Government has proprietary rights, or to the whole or any part of the forest-produce of which the Government is entitled, a reserved forest in the manner hereinafter provided.| [Uttar Pradesh]. - In its application to the State of Uttar Pradesh, for Section 3, substitute the following section, namely:3. Power to reserve forest.- The State Government may constitute any forest-land or waste-land or any other land (not being land for the time being comprised in any holding [- - -] or in any villageabadi) which is the property of Government or over which the Government has proprietary rights, or to the whole or any part of the forest-produce of which the Government is entitled, a reserve forest in the manner hereinafter provided.Explanation.- The expression holding shall have the meaning assigned to it in the U.P. Tenancy Act, 1939, and the expression villageabadishall have the meaning assigned to it in the U.P. Village Abadi Act, 1947.U.P. Act 23 of 1965, Section 2 (w.e.f. 23-11-1965) as amended *(the words or grove omitted) by Notification No. 7043/XVII-299-1965, dated 1-2-1966. |