39A. [ Recovering value of natural products unauthorizedly removed from certain lands. [Section 39A was inserted by Bombay 14 of 1955, section 2.]
- Any person who shall unauthorizedly remove from any land which is set apart for a special purpose or from any land which is the property of Government, any natural product shall be liable to the Government for the value thereof, which shall be recoverable from him as an arrear of land revenue. The decision of the Collector as to the value of any such natural product shall be conclusive.]
