Section 2(d) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(d)"grower of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce" means(i)in respect of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown in areas as may, from time to time, be constituted, as reserved or protected forests under the Indian Forest Act, 1927, the State Government; and(ii)in respect of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown in areas not covered by sub-clause (i)
