Section 3(a) in Indian Forest (Maharashtra Second Amendment) Act, 1984
(a)Rule 88 under the heading "I. Conversion of Timber within certain distance of Forests" in Chapter VI of the Bombay Forest. Rules, 1942 and the Form in Schedule EE thereto or any other provisions in relation to the grant of such licences contained in the said rules and the corresponding provisions contained in any other rules applicable in the Marathwada and the Vidarbha Region, as amended from time to time, and in force on the day immediately proceeding the date of commencement of this Act shall be deemed to have been validly made and effective and continuously in force as if they have been made under the principal Act, as amended by this Act;
