Section 58(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ Notwithstanding anything contained in sub-section (1), if any of the panchayat areas is falling partly in the Scheduled Area and partly in the non-Scheduled Area, the sale proceeds or royalty of the minor forest produce credited into the village fund under clause (fa) of sub-section (2) of section 57 shall be expended only for the development of the said area of panchayat falling in the said Scheduled Areas.] [This was renumbered as sub-section (1) by Maharashtra 46 of 1997, Section 5.]]
