- During the interval between the publication of such proclamation and the date fixed by the notification under section 16, no right shall be acquired in or over the land included in such proclamation, except under a grant or contract in writing, made or entered into by, or on behalf of the Government, or by, or on behalf of, such person in whom such right, or power to create the same, was vested when the proclamation was published, or by succession from such person;Prohibition of clearings, etc. -and no fresh clearings for cultivation or for any other purpose shall be made on such land.No patta shall, without the previous sanction of the [Board of Revenue] [Substituted for the words 'Governor in Council' by the Tamil Nadu Decentralisation Act, 1914 (Tamil Nadu Act VIII of 1914).], be granted on behalf of Government in such land, and every patta granted without such sanction shall be null and void.Nothing in this section shall be deemed to prohibit any act done with the permission in writing of the Forest Settlement Officer.
