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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(4)"forest land" means unassessed waste land having tree growth, which is situate within the limits of a Mehwassi estate, and which the Collector with the previous sanction of the State Government, may classify as forest land;