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Union of India - Section

Section 28 in Indian Forest Act, 1927

28. Formation of village-forests.

(1)The State Government may assign to any village-community the rights of Government to or over any land which has been constituted a reserved forest, and may cancel such assignment. All forests so assigned shall be called village-forests.
(2)The State Government may make rules for regulating the management of village-forests, prescribing the conditions under which the community to which any such assignment is made may be provided with timber or other forest-produce or pasture, and their duties for the protection and improvement of such forest.
(3)All the provisions of this Act relating to reserved forests shall (so far as they are not inconsistent with the rules so made) apply to village-forests.
[Gujarat].- In its application to the State of Gujarat,(i) in sub-S. (1),(a) after the words reserved forest, insert or called a protected forests;(b) after the word village-community, insert village panchayat established under the Bombay Village Panchayats Act, 1933, co-operative society registered or deemed to be registered under the Bombay Co-operative Societies Act, 1925;(ii) in sub-S. (2), after the word community, insert panchayat or society;(iii) in sub-S. (3),(a) after the word reserved, insert or protected; and(b) after the words village forests, insert according as the forests assigned are reserved or protected forests.Gujarat Act 15 of 1960, Sections 3 and 4(2) (w.e.f. 8-12-1960).(iv) Same as that of Maharashtra (b).[Maharashtra].- (a) Same as that of Gujarat (i), (ii) and (iii)SeeBombay Act 62 of 1948, Section 2 (w.e.f. 4-12-1948), Bombay Act 24 of 1955, Section 3 (w.e.f. 22-6-1955) and Maharashtra Act 6 of 1961, Section 2 (w.e.f. 9-2-1961).(b) In Section 28,(a) for the words and figures the Bombay Village Panchayats Act, 1933,, substitute the Bombay Village Panchayats Act, 1958,;(b) for the words and figures the Bombay Co-operative Societies Act, 1925, substitute the Maharashtra Co-operative Societies Act, 1960.Maharashtra Act 7 of 1985, Section 4 (w.e.f. 1-6-1985).[Uttar Pradesh].- In its application to the State of Uttar Pradesh,(i) in sub-S. (1),(a) between the word Forest and the comma, insert or declared a protected forest or is a forest belonging to the Government;(b) for the full stop occurring at the end, substitute a comma and add the following thereafter:and, subject to the rules made under sub-section (2), all the provisions of this Act relating to reserved forests, protected forests or forests belonging to the Government, shall as the case may be, apply to them;(ii) delete sub-S. (3).U.P. Act 21 of 1960, Section 3 (w.e.f. 2-11-1960).