41. Trees and forests vesting in the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order. 1950.].
- The right to all trees specially reserved under the provision of the last preceding section, and to all trees, brushwood, jungle or other natural product growing on land set apart for forest reserves under section 32 of [Bombay Act I of 1865 or section 38] [Bombay 1 of 1865 (except Section 5.37 and 38) is repealed by Section 2 of this Act, which has been repealed by Bombay 4 of 1913. section 5.] of this Act, and to all trees, brushwood, jungle or other natural product, wherever growing, except in so far as the same may be the property of individuals or of aggregates of individuals, capable of holding property, vests in [the State Government] [These words were substituted for the words 'the Crown for the purpose of the Province' by the Adaptation of Laws Order, 1950.]; and such trees, brushwood, Jungle or other natural product shall be preserved or, disposed of in such manner as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may from time to time direct.
