Section 13 in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
13. Right to trees.
- The rights to trees specially reserved under the Indian Forests Act 1927, or any other law for the time being in force, except those the ownership of which has been transferred by the State Government under any contract, grant or law for the time being in force shall vest in the State Government and nothing in this Act shall in any way affect the right of the State Government to apply the provisions of the Indian Forests Act, 1927, [as in the pre-Reorganisation State of Bombay, excluding the transferred territories] [These words were substituted for the words 'as in force in the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] to forests in a khoti village.
