Section 108(5) in The Gujarat Panchayats Act, 1993
(5)[ (a) For the purposes of this Act, there shall be vested in the village panchayat minor forest produce found (except found in the areas of National Parks or Sanctuaries) in such area of a forest as is situate in the jurisdiction of that village.(b)The sale proceeds of the minor forest produce shall be paid into and form part of the village fund.(c)Nothing in clause (a) shall be construed as vesting in the village panchayat the land in the area of forest referred to in clause (a) and trees and plantations thereon.Explanation. - For the purposes of this sub-section the expression "minor forest produce" shall have the same meaning as assigned to it in clause (9) of section 2 of the Gujarat Minor Forest Produce Trade Nationalisation Act, 1979 (Gujarat 7 of 1979).] [Sub-section (5) added by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]
