Gujarat Private Forests (Acquisition) (Amendment) Act, 1985*
| [Gujarat Act No. 6 of 1985] | [24th April, 1985] |
An Act further to amend the Gujarat Private Forests (Acquisition) Act, 1972.
It is hereby enacted in the Thirty-sixth Year of the Republic of India as follow:-
* Received the Assent of the Governor on the 24th April, 1985 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Private Forests (Acquisition) (Amendment) Act, 1985.
(2) It shall be deemed to have come into force on the 7th January, 1985.
2. Amendment of section 8 of Guj. 14 of 1973.- In the Gujarat Private Forests (Acquisition) Act, 1972 (Guj. 14 of 1983) (hereinafter referred to as "the principal Act"), in section 8,-
(1) to sub-section (1), the following proviso shall be added, namely:-
"Provided that where the amount so determined exceeds three lakhs of rupees the award shall not be made without the previous approval of the State Government.";
(2) sub-section (2) shall be deleted.
3. Amendment of section 9 of Guj. 14 of 1973.- In the principal Act, in section 9, in sub-section (1), for the words "shall be paid in cash" the words "shall be paid in the prescribed maimer" shall be substituted.
4. Amendment of section 11 of Guj. 14 of 1973.- In the principal Act, in section 11, in sub-section (3), the following shall be added at the end, namely:-
"and the amount so awarded shall be paid in the prescribed manner.".
5. Amendment of section 17 of Guj. 14 of 1973.- In the principal Act, section 17 shall be re-numbered as sub-section (1) of that section and after sub-section (1) as so re-numbered, the following sub-section shall be inserted, namely:-
"(2) Notwithstanding anything contained in sub-section (1) no record of any inquiry or proceedings of the Collector in relation an award made by him under section 8 with the previous approval of the State Government shall be called for nor shall any order be passed thereon by the State Government, under sub-section (1)."
6. Repeal and Savings.- (1) The Gujarat Private Forests (Acquisition) (Amendment) Ordinance, 1985 (Guj. Ord. 1 of 1985), is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.