Section 42 in Himachal Pradesh Private Forests Act, 1954
42. State Government to receive all revenues from and incure expenditure on Controlled Forest.
- The State Government shall receive all revenues accruing from the working and management of a Controlled Forest and shall pay the whole expenditure incurred in the working and management of such forest, and the landlord of such forest or any other persons shall not be entitled to make any objection to any expenditure that the State Government may consider it necessary to incur on such working and management.
