Section 21(1) in The Maharashtra Private Forests (Acquisition) Act, 1975
(1)Whenever, it appears to the State Government that any tract of land, not being the property of Government, contains trees and shrubs, pasture lands and any other land whatsoever, and that it should be declared, in public interest and for furtherance of the objects of this Act, to be a private forest, the State Government shall publish a notification in the Official Gazette -(a)declaring that it is proposed to declare such tract of land to be a private forest; and(b)specifying, as nearly as possible, the situation and limits of such tract.
