Section 10(9) in The West Bengal Private Forests Act, 1948.
(9)When any such land is made over under sub-section (6) to the owner of a controlled forest which adjoins such land, the Regional Forest-officer may, after consultation in the prescribed manner with the Conservator of Forests of the forest circle within which such controlled forest is situated, by an order in writing, a copy of which shall be served on such owner in the prescribed manner, either direct that the approved working plan in respect of such controlled forest shall be deemed to be the working plan approved for such land under sub-section (1) of section 4 or require such owner to prepare in the prescribed manner and submit within the period to be mentioned in such order to such officer a working plan in respect of such land.
