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Union of India - Section
Section 82 in Indian Forest Act, 1927
82. Recovery of money due to Government.
- All money payable to the Government under this Act, or under any rule made under this Act, or on account of the price of any forest-produce, or of expenses incurred in the execution of this Act in respect of such produce, may, if not paid when due, be recovered under the law for the time being in force as if it were an arrear of land-revenue.| [Gujarat].- In its application to the State of Gujarat, in Section 82, after the words such produce, insert or on account of compensation or value of property undertaken to be paid under section 68.Gujarat Act 15 of 1960, Section 6(n) (w.e.f. 8-12-1960).[Haryana].- In its application to the State of Haryana, for Section 82, substitute the following section, namely:82. Recovery of money due to Government.All money, other than fines, payable to the State Government under this Act or under any rules made thereunder, or, on account of timber or other forest-produce, or under any contract relating to timber and other forest-produce including any sum recoverable thereunder for the breach thereof, or in consequence of its cancellation, or under the terms of the conditions of sale of timber or other forest produce by auction or by invitation of tenders and all compensation awarded to the State Government under this Act may, if not paid when due, be recovered under the law for the time being in force as if it were an arrear of land revenue.Haryana Act 12 of 1973, Section 2 (w.e.f. 27-4-1973).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, for Section 82, substitute the following section, namely:82. Recovery of money due to Government.(1) All money payable to the State Government under this Act or under any rule made under this Act, or on account of the price of timber, or other forest-produce, or of expenses incurred in execution of this Act in respect of timber and other forest-produce, or under any contract relating to timber and other forest-produce including any sum recoverable thereunder for breach thereof, or in consequence of its cancellation, or under the terms of a notice relating to the sale of timber, or other forest-produce by auction or by invitation of tenders, issued by or under the authority of a Forest Officer and all compensation awarded to the State Government under this Act may, if not paid when due, be recovered, under the law for the time being in force, as if it were an arrear of land revenue.(2) For the removal of doubts, it is hereby declared that the provisions of sub-section (1) shall also apply to all cases of recovery which are either pending at all commencement of the Indian Forest (Himachal Pradesh Amendment) Act, 1968, or initiated thereafter in respect of contracts entered into prior to such commencement, any judgment, decree or order of any Court to the contrary notwithstanding.H.P. Act 25 of 1968, Section 5 (w.e.f. 17-2-1969).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, for Section 82, substitute the following section, namely:82.All money other than fines, payable to the State Government under this Act, or under any rules made thereunder or on account of timber or other forest-produce, or under any contract relating to timber and other forest-produce including any sum recoverable thereunder for breach thereof, or in consequence of its cancellation, or under the terms of a notice relating to the sale of timber or other forest-produce by auction or by invitation of tenders issued by or under the authority of a Forest Officer and all compensation awarded to the State Government under this Act may, if not paid when due, be recovered, under the law for the time being in force, as if it were an arrear of land revenue.Madhya Pradesh Act 9 of 1965, Section 18 (w.e.f. 20-3-1965).[Maharashtra].- In its application to the State of Maharashtra, in Section 82, after the words such produce, insert or on account of compensation or value of property agreed to be paid under section 68.Maharashtra Act 6 of 1961, Section 16 (w.e.f. 3-2-1961).[Uttaranchal].- In its application to the State of Uttaranchal, for Section 82, substitute the following section, namely:82. Recovery of money due to State Government.All money, other than fines, payable to the State Government under this Act or under any rule made thereunder or on account of the price of any forest produce or any agricultural crop grown on land owned by the State Government in a reserved or protected forest or under any contract relating to forest produce or said agricultural crop, including any sum recoverable thereunder for breach thereof, or in consequence of its cancellation, or under the terms of a notice relating to the sale of such agricultural crop or other forest produce by auction or by invitation of tenders issued by or under the authority of a Forest Officer and all compensation awarded to the State Government under this Act, may, if not paid when due, be recovered, under the law for the time being in force, as if it were an arrear of land revenue.Uttaranchal Act 10 of 2002, Section 19.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 82, substitute the following section, namely:82. Recovery of money due to State Government.All money, other than fines, payable to the State Government under this Act or under any rule made thereunder or on account of the price of any forest produce or any agricultural crop grown on land owned by the State Government in a reserved or protected forest or under any contract relating to forest produce or said agricultural crop, including any scum recoverable thereunder for breach thereof, or in consequence of its cancellation, or under the terms of a notice relating to the sale of such agricultural crop or other forest produce by auction or by invitation of tenders issued by or under the authority of a Forest Officer and all compensation awarded to the State Government under this Act, may, if not paid when due, be recovered, under the law for the time being in force, as if it were an arrear of land revenue.U.P. Act 1 of 2001, Section 20 (w.e.f. 16-4-2001). |