Section 14A in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
14A. Formation of village forests.
- [The Government] [Substituted by Act X of 2010 for 'His Highness the Maharaja Bahadur'.] may from time to time assign to any village community the rights of Government to or over any land which has been entered in Settlement records as khalsa land and may cancel such assignment. All lands so assigned and to be turned into forests shall be called village forests.[The Government] [Substituted by Act X of Svt. 2010 for 'His Highness the Maharaja Bahadur'.] may from time to time make rules for regulating management of village forests prescribing the conditions under which the village community to which any such assignment is made may be provided with timber or other forest produce or pasture and their duties for (he protection and improvements of such forests.All provisions of this Act relating to demarcated forests shall (so far as they are consistent with the rules so made) apply to village forests.]
