Section 13 in Management and Working of the Forests
13. Under Section 23 no right of any description can be acquired in or over a Reserved Forest, except by succession or under a grant or contract in writing made by or on behalf of the Government, or of some person in whom such right was vested when the notification under Section 20 was issued. (Approved in Government Order No. 12203-III-F-66-R. dated 2.11.1933).
