Indian forest (Bombay Amendment) Act, 1951

Indian forest (Bombay Amendment) Act, 1951
- 1. Short title.
- 2. Amendment of section 85 of Act XVI of 1927.

The Indian forest (Bombay Amendment) Act, 1951

(Bombay Act No. 26 of 1957)

mh774

[Dated 23rd August, 1957]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, page 98.

An Act further to amend the Indian Forest Act, 1927, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories.

Whereas it is expedient further to amend the Indian Forest Act, 1927, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories, for the purpose hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Indian Forest (Bombay Amendment) Act, 1957.

Object & Reasons6

2. Amendment of section 85 of Act XVI of 1927. - In sub-section (2) of section 85 of the Indian Forest Act, 1927, for the words "Divisional Forest Officer" the words "Sub-Divisional Forest Officer" shall be substituted.