The Assam Forest Regulation (Amendment) Act, 1971

151
ASSAM ACT XX IV OF 1971
THE ASSAM FOREST REGULATION (AMENDMENT) ACT, 1971
(Received th e assent o f th e G overnor on th e 9 th D ecem ber, 1971)
[Published in the Awant Gazette, Extraordinary, dated the 12th December  
1971]
An
Act
fu rth er to  am end th e A ssam  Forest R egulation, 1891
Preamble. Whereas it is expedient further to amend the Assam Re­
Assam Forest Regulation, 1891, hereinafter called 
the Regulation, in the manner hereinafter appearing ; 1981.
It is hereby enacted in the Twenty-second Year 
of the Republic of India as follows :—
Short title, 1. (1) This Act may be called the Assam Forest
comme n t  Regulation (Amendment) Act, 1971.
ment.
(2) It shall have the like extent as the 
Regulation.
(3) It shall come into force at once.
S  Section 72 of the Regulation, for clause (c)
72 of Assam t ^ e  following shall be substituted, namely :— 
Regulation
V II of 1891. “ (c) to provide for ejectment of any person
„ who has entered into unauthorised occupation in a
Forest Reserve and for the disposal of any crops 
raised, or any building or other construction erected 
without authority in Forest Reserves ;
No Civil Court shall exercise jurisdiction in 
any matter provided for by the rules made under 
this clause.”
Repeal and 3. (1) The Assam Forest Regulation (Amend- A ssam
Saving. ment) Ordinance, 1971 is hereby repealed. Ordinance
V I of 1971
(2) Notwithstanding such repeal, anything 
done or any action taken under the Ordinance as 
repealed shall be deemed to have been done or taken 
under this Act as if this Act had commenced on the 
twenty-fourth day of August, 1971 (date of promulga­
tion of the Ordinance).

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