38. Lands may be assigned for special purposes, and when assigned shall not be otherwise used without sanction of the Collector.
- Subject to the general orders of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], it shall be lawful for survey officers whilst survey operations are proceeding under Chapter VIII [***] [The words 'of this Act' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1886), scheduled B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom 1 of 1904).], and at any other for the [Collector] [This word was substituted for the word 'Commissioner' by section 2(1) of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).] to set apart lands the [property of [the State Government] [The words 'property of the Crown for the purposes of the Province' were substituted for the words 'property of Government' by the Adaptation of Indian Laws Order in Council.]] and not in the lawful occupation of any person or aggregate of persons, in unalienatcd villages or unalienated portions of villages, for free pasturage for the village cattle, for forest reserves, or for any other public or municipal purpose; and lands assigned specially for any such purpose shall not be otherwise [used] [This word was substituted for the words 'appropriated or assigned' by Bombay 4 of 1913. section 11.] without the sanction of the [Collector] [This word was substituted for the word 'Commissioner' by section 2(1) of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).]; and in the disposal of land under section 37 due regard shall be had to all such special assignments.
