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THE ARUNCHAL PRADESH ANCHAL FOREST RESERVE (CONSTITUTION AND MAINTENANCE) AMENDMENT ACT, 1981.
THE ARUNCHAL PRADESH ANCHAL FOREST RESERVE (CONSTITUTION AND MAINTENANCE) AMENDMENT ACT, 1981.
(Act No. 3 of 1981)
An Act to amend the Arunachal Pradesh Anchal 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:-
Short title and commencement.
1. (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.
Amendment of section 2,
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:”
(c) The existing clause (f) shall be omitted.
Amendment of section 3
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.”
Amendment of section 5.
4. 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 percent of such amount shall be utilised for the development activities of the village concerned in such manner and by such authority as may be prescribed;”
(d) The existing clause (vii) shall be omitted.
Amendment of section 6.
5. 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”.
