Section 21 in The West Bengal Private Forests Act, 1948.
21. Bar of accrual of rights.
- After the issue of a notification under section 20, no right shall be acquired in or over the land comprised in such notification, except by succession or under grant or contract in writing made or entered into, with the previous sanction of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, by or on behalf of the owner or some person in whom such right was vested when the notification was issued; and no fresh clearings for cultivation or for any other purpose, and cutting, conversion or removal of timber or the collection, manufacture or removal of other forest-produce, shall be made in such land except in accordance with such rules, if any, as may be made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf.
