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Bombay Presidency - Section

Section 64 in The Bombay Forest Rules, 1942

64. Privileges to be exercised in unoccupied fields by resident villagers.

- Any person permanently residing in any of the said villages may, in any unoccupied field of the protected forest in the village in which he resides, pasture, or cut and remove grass for his own cattle, sheep and goats without licence or payment of any fee.The State Government may at any time withdraw this concession.