Section 21A in The Maharashtra Private Forests (Acquisition) Act, 1975
21A. [ Saving of certain afforested lands. [Section 21A was inserted by Maharashtra 5 of 1998, Section 2.]
- Nothing in section 21 shall apply to any non-forest land, not being the property of Government on which by artificial means or by human agency afforestation is made by planting forest tree species.].
