Section 8(1) in The Indian Forest (Control over Forests and lands (Not belonging to Government) (Bombay Area) Rules, 1950
(1)Every representation made to the Collector under section 38 of the Act by any owner of any land shall contain the following particulars, namely :-(i)name of the village with the name of taluka in which the land is situated;(ii)survey numbers comprising the land;(iii)terms on which the land shall be managed by the Forest Officer; and(iv)the provisions of the Act which shall apply to the land.
