10. Claims relating to practice of shifting cultivation.
(1)Claims relating to the practice of shifting cultivation in any land notified under Section 4 shall not be admitted but if the Forest Settlement Officer considers that some portion of the land under settlement needs to be excluded to provide sufficient land for cultivation, he may, after considering the objections of the Forest Officer, if any, representing the Forest Department under Sub-section (3) of Section 4 or the Divisional Forest Officer, make a report to the State Government containing his recommendations for alteration of the limits of the land.(2)The State Government may, after considering the recommendations so made, sanction the alteration proposed by the Forest Settlement Officer either in whole or with such modifications as they deem fit and thereupon the Forest Settlement Officer shall pass an order altering the limits of the land as sanctioned by the State Government.(3)The practice of shifting cultivation shall, in all cases, be deemed a privilege subject to control, restriction and abolition by the State Government.
