(1)After the issue of a notification under section 4, no right shall be acquired in or over the land comprised in such notification, except by succession or under a grant or contract in writing made or entered into by or on behalf of the Government or some person in whom such right, or power to create such right, was vested when the notification was issued; and on such land no new house shall be built or plantation formed, no fresh clearings for cultivation or for any other purpose shall be made and no trees shall be cut for the purpose of trade or manufacture except as hereinafter provided. No patta or right of occupancy shall without the previous sanction of the State Government be granted, in respect of such land, and every patta or right of occupancy granted without such sanction shall be null and void.(2)Nothing in this section shall be deemed to prohibit any act done under the written permission of the Forest Settlement Officer.(3)No civil court shall, between the dates of publication of the notification under section 4 and of the final notification to be issued under section 17 entertain any suit to establish any right in or over any land or to the forest produce of any land included in the notification under section 4.
