Section 4 in The Maharashtra Private Forests (Acquisition) Act, 1975
4. Step to be taken by Government on acquisition of private forest.
- On acquisition of private forests, the State Government shall take or cause to be taken steps for afforestation of forest lands on scientific basis, for developing the lands and utilising them according to their capability including pastures, for regulating the felling of trees on scientific lines, for promoting soil and water conservation as will best subserve agriculture, [for distribution of the mature exploitable forest produce as best to subserve the common good and for securing those purposes undertake schemes particularly in the best interests of agriculture and agricultural population of the State. Such schemes may also provide for the utilisation of the forest produce in the best interests of agriculture and agricultural population of the State, and particularly the weaker sections of the community, such as schemes to assist the construction of huts for the landless, schemes for supply of timber for cattle sheds, agricultural implements, bullock carts and houses, trellis and scaffolding for orchards, schemes to promote utilisation of forest produce, such as leaves for manure and fodder, thorns for fencing, grass and grazing for cattle and edible forest produce for consumption, schemes to promote employment opportunities of adivasis and other based on forest produce and schemes calculated to meet fuel requirements.] [This portion was deemed always to have been substituted for the portion beginning with 'and in particular' and ending with 'population of the State' by Maharashtra 72 of 1975, Section 4.]
