51. Trees other than injaili may be cut with permission.
(1)In the protected forest of any village in the districts of Thana and Kolaba a cultivator of that village may, with the previous permission of a revenue officer not inferior in rank to an Assistant Collector or Deputy Collector, cut down for his own use any tree other than an injaili tree.(2)The Collector or Prant Officer may, by written order delivered to the patel, authorise the cultivators of a village to cut down the after-growth of teak, blackwood and tivas trees, subject to the condition that two leading shoots from each stump with all their branches are left permanently untouched, and may at any time modify such order by withdrawing such authority either from particular cultivators or from all the cultivators or in respect of particular areas.C. Ahmednagar District
