Section 3 in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998
3. Rights of adjoining village/villages to be determined.
- The Dy. Conservator of Forests/Sub-Divisional Forest Officer of independent Sub-Division shall from time to time set aside, in consultation with the Collector,-(1)areas of suitable size in a protected forests containing forest produce for exercising the right of nistar in village or villages adjoining such protected forests and(2)Compact areas containing timber trees and other forest produce, therein having commercial value for management by the State Government.
