(1)(a)All unreserved forests in the village at the commencement of this Act shall vest in the Village Panchayat and be administered by it for the benefit of such village.(b)In respect of every forest so vested, the Village Panchayat shall, if so required by the Collector, pay to the Government such rent as the Collector may, from time to time, subject to the control of the Commissioner of Land Administration, fix in this behalf.
