Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Forest (Bombay Amendment) Act, 1957 26 of 1957 [23 August 1957] CONTENTS 1. Short Title 2. Amendment Of Section 85 Of Act Xvi Of 1927 Indian Forest (Bombay Amendment) Act, 1957 26 of 1957 [23 August 1957] PREAMBLE An Act further to amend the Indian Forest Act, 1927, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories. WHEREAS it is expedient further to amend the Indian Forest Act, 1927, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories, for the purpose hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India as follows :- NOTES Object.-Under sub-section (2) of section 85 of the Indian Forest Act, 1927 in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories, an officer below the rank of a Divisional Forest Officer could not be authorised by the State Government to decide certain questions. It was however, considered necessary that the Sub-Divisional Forest Officer should also be authorised to decide such questions. The Act makes necessary provision. Vide Statement of Objects and Reasons, Mah. Act No. XXVI of 1957. _____________________ 1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Pt. V, p. 98. 1. Short Title :- This Act may be called the Indian Forest (Bombay Amendment) Act, 1957. 2. Amendment Of Section 85 Of Act Xvi Of 1927 :- In sub-section (2) of section 85 of the Indian Forest Act, 1927, for the words "Divisional Forest Officer" the words "Sub-Divisional Forest Officer" shall be substituted.