Section 11 in The Bombay Inams (Kutch Area) Abolition Act, 1958
11. Right to trees.
- The right 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 Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent subjects) Order, 1960.] to forests in an inam village or inam land.
