Section 59 in The West Bengal Private Forests Act, 1948.
59. Conservation of forest or afforestation of land at the request of owners.
- Notwithstanding anything elsewhere contained in this Act, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on application made in this behalf in writing by the owner of any private forest or of any waste-land referred to in sub-section (1) of section 11 or, if there be more than one owner thereof, by the owners of shares therein amounting in the aggregate to at least one-half thereof, to the Collector of the district in which such forest or land is situated, by a notification, apply the provisions of this Act applicable to vested forests, subject to such restrictions or conditions as may have been determined by an agreement between the said Collector and such person or persons, to such forest or land and thereupon such forest or land shall be managed on behalf of such owner or owners as a vested forest in accordance with such provisions by a Regional Forest-officer specified in this behalf by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
