Section 5 in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
5. Forest rights.
- The rights to trees specially those reserved by the Code, the Indian Forest Act, 1927, or any other law for the time being in force, shall vest in the State Government and nothing in this Act shall in any way affect the right of the State Government to apply the provisions of the Indian Forest Act, 1927, as in force [in the pre-Reorganisation State of Bombay, excluding the transferred territories] [These words were substituted for the words 'in the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] to forests in any of the estates.
