Section 14 in The West Bengal Private Forests Act, 1948.
14. Power to order a vested forest to be formed into a separate estate.
- The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, if it thinks it expedient, direct the Collector to partition off that part of an estate which comprises a vested forest into a separate estate; and the demand in respect of land-revenue and cess for which the original estate was liable shall on such partition be assessed upon and divided between the two separate estates so formed respectively in such manner as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.
