Section 12 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
12. Rights to trees.
- The rights to trees specially reserved under the Indian Forest, Act, 1927, or any other law for the time being in force, except those the ownership of which has been transferred by the State Government under any contract, grant or law for the time being in force, shall vest in the State Government; and nothing in this Act shall in any way affect the rights of the State Government to apply the provisions of the Indian Forest Act, 1927, as in force in the State of Maharashtra to forests in an alienated land.
