Section 7(1) in The Maharashtra Private Forests (Acquisition) Act, 1975
(1)Every owner of a private forest which vests in the State Government under the provisions of this Act shall be paid by the State Government, an amount which is equal to twenty times the assessment per hectare of land comprised in such forest, and in respect of dwelling houses, an amount calculated in accordance with the provisions of sections 23 and 24 of the Land Acquisition Act, 1894.
