Section 24 in The United Provinces Private Forests Act, 1948
24. Suspension of rights when required for the conservation of a forest.
- When passing an order under Section 22 on any claim, the Forest Settlement Officer is of opinion, that the conservation of the forest or the utilization of the wasteland concerned so requires, he may, instead of permitting the exercise of the full rights proved by the claimant, order that the exercise of such rights shall be. suspended wholly or in part, for such period and subject to such conditions as may be specified in the order :Provided that it shall be necessary for the Forest Officer to make adequate arrangements of the grazing of cattle.
