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The ASSAM FOREST (AMENDMENT) ACT 1953

Assam · state statute
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The 26th May 1953 
No.L26j53f8.-The following Act of the Assam Legislative Assembly, which 
received the assent of .the Governor of Assam, is hereby p.u.blished for gener a! 
information. 
(Received the assent of the Governor on the 25th :r.-1ay 1953) 
ASSA:M ACT XI OF 1953 
THE ASSAM FOREST (AMENDMENT) ACT 1'953 
(Passed by the Assembly) 
{Published in the Assam Ga:;,ette, dated .the 27th May 1953 J 
An 
Act 
further to amend the Assam Forest Regulation, 
1891. 
!Preamble. WHEREAS it is expedient further to amend the Assam 
Forest Regulation, 1891, hereinafter called the 'Regula- R~ulation 
tion', in the manner hereinafter appearing ; Vll of 
It is herebv enacted as follows :- l891. 
Short title, l. (1) Thi~ Act may be called the Assam Forest 
·extent and (Amendment) Act, 1953. 
commence- (2) It shall have the like extent as the Regulation . 
ment. (3) It. shall come into force at once . 
. Amendment 2. After sub-section (2) of section 76 of the Regula-
of section tion the following proviso shall be inserted, namely :-
'76 of Regu-
I~ti~~l VII "Provided that when, no price is ·o'ffered or the price 
'
0 
• offered in such auction is considered inadequate the sale 
by such auction s·haU be stopped and such Forest Officer 
shall sell the produce in such other manner as the State 
Government may direct in this behalf". 
S. K. DUTTA, 
:Secy. to the Govt. of Assam , Leg. and Judi. Deptts . 

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