225. Grant from forest revenue to certain village panchayats.
- Where any village is situate in a forest area and is not assessed under the Land Revenue Code then the State Government shall, in lieu of a grant of land revenue under section 219, pay to the village panchayat of the village, in each year such amount out of the forest revenue of the village collected in the revenue year immediately preceding, as it may fix but the amount so fixed shall not be-(1)less than Rs. 500 and(2)more than an amount calculated on the basis of the population of the village at such per capita rate as is equal to the Per capita rate arrived at in respect of grants made under section 219.
