Gujarat Private Forests (Acquisition) Amendment Act, 1974*
| [Gujarat Act No. 9 of 1974] | [21st July, 1974] |
Enacted by the President in the Twenty-fifth Year of the Republic of India
An Act to amend the Gujarat Private Forests (Acquisition) Act, 1972.
In exercise of the powers conferred by section 3 of the Gujarat State Legislature (Delegation of Powers) Act, 1974 (11 of 1974), the President is pleased to enact as follows:-
* Received the Assent by the President on the 21st July 1974, is published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Private Forests (Acquisition) Amendment Act, 1974.
(2) It shall come into force at once.
2. Amendment of section 11.- In section 11 of the Gujarat Private Forests (Acquisition) Act, 1972, (Gujarat Act 14 of 1973) for sub-section (2), the following sub-section shall be, and shall be deemed always to have been, substituted, namely:-
"(2) Such application shall be made in the prescribed form before the 31st December, 1974."