The Indian Forest (Bombay Second Amendment) Act, 1956
(Bombay Act No. 17 of 1956)
mh773
[Dated 16th April, 1956]
For Statement of Objects and Reasons, see Bombay Government Gazette, 1956, Part V, page 75.
An Act further to amend the Indian Forest Act, 1927 in its application to the State of Bombay.
Whereas it is expedient further to amend the Indian Forest Act, 1927, in its application to the State of Bombay, for the purpose of hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Indian Forest (Bombay Second Amendment) Act, 1956.
2. Amendment of section 2 of Act XVI of 1927. - In section 2 of the Indian Forest Act, 1927, in sub-clause (a) of clause (4), after the words "temburni leaves" the words "rosha grass, rauwolfia sepentina" shall be inserted.
