Section 22(1) in The Bihar Private Forest Act, 1947
(1)In the case of a person who claims to have a right under any contract with, or grant made by the landlord before the issue of a notification under Section 14, to cut, collect or remove any forest produce in or from, or to pasture cattle in a forest notified under sub-section (3) of Section 15 or any part thereof, and who claims compensation for the loss or modification of such right, the Forest Settlement Officer shall determine the amount which should, in his opinion, be awarded as compensation to such claimant, and subject to the provisions of subsection (3), shall direct that the amount, if any, so determined shall be awarded to the claimant.
