Section 10(4) in The West Bengal Private Forests Act, 1948.
(4)If, after considering the objections and the opinion of the Appellate Committee forwarded under sub-section (3), the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is of opinion that such land should be declared to be liable to be made over to the owner of the controlled or vested forest referred to in sub-section (1), the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall issue a notification -(a)declaring such land to be liable to be made over to the owner of such forest to be specified in the notification,(b)specifying as nearly as possible the situation and limits of such land, and(c)appointing a Forest Settlement-officer to determine, subject to any rules made under this Act, by an order in writing, -(i)what rights in or over such land shall be extinguished, and(ii)what rent, if any, shall be payable by the owner of such forest to any landlord of such land.
