Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Forest Regulation (Amendment) Act, 1971 24 of 1971 [12 December 1971] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 72 of Assam Regulation VII of 1891 3. Repeal and Saving Assam Forest Regulation (Amendment) Act, 1971 24 of 1971 [12 December 1971] PREAMBLE An Act farther to amend the Assam Forest Regulation, 1891 Whereas it is expedient further to amend the Assam Forest Regulation, 1891 (Assam Regulation VII of 1891), hereinafter called the Regulation, in the manner hereinafter appearing; It is hereby enacted in the Twenty-second Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Forest Regulation (Amendment) Act, 1971. (2) It shall have the like extent as the Regulation. (3) It shall come into force at once. 2. Amendment of Section 72 of Assam Regulation VII of 1891 :- In Section 72 of the Regulation, for clause (c), the following shall be substituted, namely:-- "(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." 3. Repeal and Saving :- (1) The Assam Forest Regulation (Amendment) Ordinance, 1971 (Assam Ordinance VI of 1971) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Ordinance as repealed shall be deemed to have been done or taken under this Act as if this Act had commenced on the twenty-fourth day of August, 1971 (date of promulgation of the Ordinance).