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Indian Forest Act, 1927 1. Short title and extent – (1) This Act may be called the Indian Forest Act, 1927. (2) It extends to the whole of India except the territories which, immediately before the 1st November, 1956 , were comprised in Part B States. (3) It a plies to the territories which, immediately before the 1st November, 1956, were comprised in the States of Bihar, Bombay,Coorg, Delhi, Madhya Pradesh, Orissa, Punjab, Uttar Pradesh and West Bengal; but the Government of any State may by notification in the Official Gazette bring this Act into force in the whole or any specified part of that State to which this Act extends and where it is not in force.]    |
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