Section 30 — Amendment of Act XVI of 1927 in Delhi.

The following amendments shall be made in the Indian Forest Act, 1927, in its application to the 1 [State] at Delhi, namely:-- (1) in sub-section (1) of section 35 of the said Act,-- (a) for the words any forest or waste-land the words any forest, waste-land or grass-land shall be substituted; (b) for clauses (b) and (c) the following clauses shall be substituted, namely:-- "(b) the cutting of trees and timber; (c) the disposal of any forest produce; (d) the firing or clearing of vegetation; (e) the cutting storage and conservation of grass or leaf fodder; or (f) the admission, herding or pasturing of Cattle"; and (c) after clause (v) the following shall be added:-- "(vi) for any other purpose conducive to public welfare."; (2) in sub-section (2) of section 37 of the said Act, for the words "not less than three" the words "not less than seven" shall be substituted; and (3) in sub-section (1) of section 38 of the said Act, for the word "two thirds" the word "one-half" shall be substituted.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.