4. Rights in Forests to be exercisable in accordance with this Act.
- The right of the landlord and, notwithstanding anything contained in any record of rights prepared under any law for the time being in force, the rights of any other person to cut, collect or remove trees, timber or other forest produce in or from, or to pasture cattle in, any forest shall not be exercised in contravention of the provisions made in or under this Act.
