Indian Forest (Bombay Second Amendment) Act, 19561
| [Bombay Act No. 17 of 1956] | [16th April, 1956] |
An Act further to amend the Indian Forest Act, 1927, in its application to the State of Bombay.
Whereas it is expedient further to amend the Indian Forest Act, 1927 (XVI of 1927), in its application to the State of Bombay, for the purpose hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette Extraordinary, 1956, Part V, p. 75.
1. Short title.- This Act may be called the Indian Forest (Bombay Second Amendment) Act, 1956.
2. Amendment of Section 2 of Act XVI of 1927.- In Section 2 of the Indian Forest Act, 1927 (XVI of 1927), in sub-clause (a) of clause (4), after the words "temburni leaves" the words "rosha grass, rauwolfia serpentina" shall be inserted.