Section 5 in The Maharashtra Private Forests (Acquisition) Act, 1975
5. [ Power to take over possession of private forests. [Section 5 was deemed always to have been substituted for the original by Maharashtra 72 of 1975, Section 5.]
- Where any private forest stands acquired and vested in the State Government under the provisions of this Act, the person authorised by the State Government or by the Collector in this behalf, shall enter into and take over possession thereof, and if any person resists the taking over of such possession, he shall, without prejudice to any other action to which he may be liable, be liable to be removed by the use of such force as may be necessary.]
