The Assam Forest (Amendment) Act, 1953

The 26th May 1953
No.L-26 53;8.—The following Act of the Assam Legislative Assembly, which 
received the assent of the Governor of Assam, is hereby published for general 
information.
(R eceived the assen t o f the G overnor on the 25th M ay 1953)
ASSAM ACT X I OF 1953
THE ASSAM FOREST (AMENDMENT) ACT 1953
(Passed by the Assembly)
(Published in the Assam Gazette, dated the 27th May 1953]
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- Regulation 
tion’ , in the manner hereinafter appearing ; VII of
It is hereby enacted as follows :— 1891 -
Short title (1) This Act may be called the Assam Forest
extent and (Amendment) Act, 1953.
commence­
ment.
(2) It shall have the like extent as the Regulation.
(3) It shall come into force at once.
2. After sub-section (2) of section 76 of the Regula-
of section tion the following proviso shall be inserted, namely :— 
76 of Regu­
lation VII
•of 1891. “ Provided that when, no price is offered or the price 
offered in such auction is considered inadequate the sale 
by such auction shall 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 Judl. Deptts.

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