Section 2 in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires, -(A)"Protected Forest" means an area declared as protected forests, within the meaning of section 29 of the Indian Forests Act, 1927.(B)"Right of nistar" means the right of inhabitants for a village/villages in the vicinity of protected Forests for removing there from forest produce for their own bona fide use either free or on payment as provided in the "Nistar Patrak" prepared under the provisions of section 161 to 167 of Chapter X of the Maharashtra Land Revenue Code, 1966.(C)"Closure" means the areas where all rights and concessions are suspended for the period stipulated in section 30(b).
