Section 3 in The Gujarat Private Forests (Acquisition) Act, 1973
3. Vesting of private forests in the State Government.
(1)Notwithstanding anything contained in any law for the time being in force or in any settlement, grant, agreement, usage, custom or any decree or any order of any Court, Tribunal or any authority or any other document, with effect on and from the appointed day, all private forests in the State of Gujarat shall vest, free from all encumbrances, in, and shall be deemed to be, with all rights in or over the same appertaining thereto, the property of the State Government, and all rights, title and interest of the owner or any person other than the Government subsisting in any such forest on the said day shall be deemed to have been extinguished.(2)Nothing contained in sub-section (1) shall apply to so much extent of land comprised in a private forest as is held by an occupant or tenant lawfully under his personal cultivation on the appointed day and as is not in excess of the ceiling area within the meaning of the expression in the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVII of 1961), for the time being in force or any building or structure standing thereon or appurtenant thereto.Explanation. - In this section, the expressions "tenant" and Personal" cultivation" shall have the same meanings as they have in any law relating to tenancies of agricultural lands for the time being in force in the State of Gujarat.
