Indian Forest (Bihar and Orissa Amendment) Act, 1934

Bihar and Orissa Act 3 of 1934

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[Dated 24th October, 1934]

An Act to amend the Indian Forest Act, 1927.

Whereas it is expedient to amend the Indian Forest Act, 1927, in its application to Bihar and Orissa in the manner hereinafter appearing;

It is hereby enacted as follows:-

1. Short title.- This Act may be called the Indian Forest (Bihar and Orissa Amendment) Act, 1934.
2. Amendment of Section 2 of the Indian Forest Act, 1927.- For clause (4A) of Section 2 of the Indian Forest Act., 1927, the following shall be substituted, namely:-

"(4A) 'owner' includes. - The Court of wards constituted under the Court of Wards Act, 1879, or the Central Provinces Court of Wards Act, 1899 in respect of any property under the superintendence or charge of either of such courts;

A manager appointed under Section 2 of the Chota Nagpur Encumbered Estates Act, 1876, in respect of any property, the management of which is vested in such Manager."

3. Validation of past action.- Any action taken by the [State]Government before the commencement of this Act, on an application made by the Court of Wards constituted under the Court of Wards Act, 1879 or the Central Provinces Court of Wards Act, 1899 or by a Manager of an encumbered estate, which would have been valid if this Act had been passed before such action had been taken shall be valid and shall have the same effect as if this Act had been passed before such action was taken.