Forests in British Burma (Validation) Act, 18691
| [Act No. 7 of 1869] | [12th March, 1869] |
| [Repealed by Act 13 of 1873, S. 2 and Sch., w.e.f 7-9-1873]. | [12th March, 1869] |
Passed by the Governor General, of India in Council.
An Act to give validity to certain Rules relating to Forests in British Burma.
Preamble.- Whereas certain Rules for the better management and preservation of the Government Forests in British Burma, dated the second day of August 1865, were framed under Act No. VII of 1865 (to give effect to Rules for the management and preservation of Government Forests), and were confirmed by the Governor General of India in Council and published in the Gazette of India dated the twelfth day of August 1865; and whereas certain of the said Rules relate to timber not the produce of such forests, and it is expedient to validate such Rules and to indemnity the officers and other persons who have acted under them; It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 12th March 1869.
1. Validation of Burma Forest Rules.- 1[* * *]
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Prior to repealed by Act 13 of 1873, Section 1 read as:
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1. Validation of Burma Forest Rules.- The Rules for the better management and preservation of the Government Forests in British Burma, dated the second day of August 1865 shall, from such day down to the passing of this Act, be deemed to have had the force of law as regards all timber to which they purport to relate, and shall continue in force until the said Governor General in Council shall otherwise order.
1 Repealed by Act 13 of 1873, S. 2 and Sch., w.e.f 7-9-1873.
2. Indemnification of officers.- 1[* * *]
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Prior to repealed by Act 13 of 1873, Section 2 read as:
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2. Indemnification of officers.- All officers and other persons are hereby indemnified for anything done before the passing of this Act which might lawfully have been done if this Act had been in force; and no suit or other proceeding shall he maintained against any such officer or other person in respect of anything so done.
1 Repealed by Act 13 of 1873, S. 2 and Sch., w.e.f 7-9-1873.