Section 10 in Maharashtra Khoti Abolition Act, 1950
10. Right to trees.
- The rights to trees specially reserved under the Indian Forest Act, 1927, or any other law for the time being in force except those the ownership or which has been transferred by [Government] [This word was substituted for the words 'the Crown' by Bombay 18 of 1950, Section 2(iii).] under any contract, grant or law for the time being in force shall vest in [Government] [This word was substituted for the words 'the Crown' by Bombay 18 of 1950, Section 2(iii).].
