Section 8 in The Maharashtra Personal Inams Abolition Act, 1953
8. Right to trees.
- The rights to trees specially reserved under the Indian Forests Act, 1927 of or any other law for the time being in force, except those the ownership of which has been transferred by the State Government under any contract, grant or law for the time being in force shall vest in the State Government and nothing in this Act shall in any way affect the right of the State Government to apply the provisions of the Indian Forest, Act, 1927, as in force in the [Bombay area of the State of Maharashtra] [These words were substituted for 'pre-Reorganisation State of Bombay excluding the transferred territories' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] to forests in an inam village or inam land.
