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Indian Forest Act, 1927 THE SCHEDULE . – [Enactments Repealed] Rep. by sec. 2 and Sch ., ibid. 1. Subs. by the Adoption of Law (No.3) Order, 1956, for sub-sections(2) and (3) 2. This Act has been declared to be in force in the Khondmals District by the Khondmals Laws Regulation, 1936(4 of 1936), sec.3 and Sch ; and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), sec.3 and Sch . This Act has been extended to:- (1) Berar (partially) by the Berar Laws Act, 1941 (4 of 1941) (2)The Province of Coorg , see Coorg Gazette, 1930, Pt.I,p.94 (3)The Delhi Province, see Gazette of India, 1933, Pt.IIA , p.293 (4)The whole of Madhya Pradesh, by M.P. Act 23 of 1958 (5) Dadra and Nagar Haveli , by Reg. 6 of 1963, sec.2 and Sch . I( w.e.f . 1.7.1965) (6) Pondicherry by Reg. 7 of the 1963, sec.3 and Sch .(w.e.f.1.10.1963) (7) Goa , Daman and Diu by Reg.11 of 1963, sec.3 and Sch ; and (8) Laccadive , Minicoy and Amindivi Islands by the Reg 8 of 1965, sec.3 and Sch .(w.e.f.1.10.1967) (9) Sikkim by S.O.1138(E), dated 1st December, 1988(w.e.f.20.4.1989) 3. The words” the G.G. inch., or" omitted by the A.O. 1937. 4. Ins. by Act 26 of 1930, sec. 2. 5. Ins. by Act of 1933, sec. 6. The words "subject to the control of the G>G. In C.," omitted by the A.O.1937. 7. Subs. by the A.O. 1937, for "L.G.". 8. Subs. by the Adaptation of Laws (No.3) Order, 1956, for "Part A states and Part C States". 9. The proviso omitted by the A.O. 1937 10. Ins. by the A.O. 1937 as amended by Para 2 and Sch . To the Government of India(Adaptation of Indian Laws) Supplementary Order, 1937. 11. Subs. by the A.O. 1950, for "the Central Legislature". 12. i.e. the 26th January, 1950 13. Subs. by the A.O. 1950,f or "Part III of the Government of India Act, 1935". 14. Subs. by the A.O. 1937, for "British India". 15. Ins. by the A.O. 1937 16. Subs. by the Adaptation of Laws (No.3) order, 1956, for "Part A States and Part C States". 17. Subs. by the Adaptation of Laws (No.30 other, 1956, for "Part A States and Part C States". 18. Subs. by the A.O. 1950, for the former section 85A which had been inserted by the A.O. 1937.    |
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