Section 41 in Himachal Pradesh Private Forests Act, 1954
41. Extent to which landlord is to be allowed to remove timber and other produce from Controlled Forest.
- The Forest Officer appointed for any Controlled Forest shall, subject to the requirements of any working plan prepared for the forest, allow the landlord or right-holders of such forests to cut, collect or remove therefrom such quantity of trees, timber or other forest produce as may, in the opinion of the Forest Officer, be required for his reasonable agricultural or domestic needs.
