- In case the Forest Settlement Officer finds its impossible, having due regard to the maintenance of time reserved forest, to make settlement under Section 15 as shall ensure the continued exercise of the said rights to the extent so admitted, he shall, subject to such rules, as the [State Government] [Substituted by Section 4 of Raj Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957)] may make in this behalf, commute such rights, by the payment to such persons of sum of money in lieu thereof, or by the grant of land, or in such other manners, as he think fit.
