Preamble
Arunachal Pradesh Anchal Forest Reserve (Constitution and Maintenance) Amendment Act, 19811
| [Arunachal Pradesh Act No. 3 of 1981] | [20th November, 1981] |
An Act to amend the Arunachal Pradesh Anchml Forest Reserve (Constitution and Maintenance) Act, 1975
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-second Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Arunachal Pradesh Anchal Forest Reserve (Constitution and Maintenance) Amendment Act, 1981.
(2) It shall come into force at once.
Section 2. Amendment of section 2
2. Amendment of section 2.- In the Arunachal Pradesh Anchal Forest Reserve (Constitution and Maintenance) Act, 1975 (hereinafter referred to as the principal Act), in sub-section (1) of section 2.-
(a) after clause (c) the following clause shall be inserted namely;-
"(cc) "prescribed" means prescribed by rules made under section 6"
(b) after clause (d) the following clause shall be inserted namely:-
"(dd) "village" means a village as defined under clause (xii) of section 2 of the NEFA Panchayat Raj Regulation, 1967 (3 of 1967)."
(c) the existing clause (f) shall be omitted.
Section 3. Amendment of section 3
3. Amendment of section 3.- In section 3 of the principal Act, for sub-section (2), the following shall be substituted, namely:-
"(2) All lands, where forest plantations can be raised, shall be constituted into Anchal Forest Reserves."
Section 4. Amendment of section 5
4. Amendment of section 5.- In section 5 of the principal Act,-
(a) for the words "Zilla Parishad", wherever they occur, the word "village" shall be substituted;
(b) in clause (i) the word "be" shall be inserted after the word "hereinafter" and before the words "referred":
(c) in clause (vi) the following proviso shall be added at the end, namely:-
"Provided that 50 per cent of such amount shall be utilised for the development activities of the village concerned in such manner and by such authority as may be proscribed:"
(d) the existing clause (vii) shall be omitted.
Section 5. Amendment of section 6
5. Amendment of section 6.- In sub-section (2) of section 6 of the principal Act, after clause (c) the following clause shall be inserted, namely:-
"(f) any other matter which is required to be or may be prescribed."