Section 10 in Kerala Private Forests (Vesting and Assignment) Act, 1971
10. Assignment of private forests.
(1)The Government shall, after reserving such extent of the private forests vested in the Government under sub-section (1) of Section 3 or of the lands comprised in such private forests as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population or for purposes ancillary thereto, assign on registry or lease to-(a)agriculturists;(b)agricultural labourers;(c)members of Scheduled Castes and Scheduled Tribes who are willing to take up agricultural as means of their livelihood;(d)unemployed young persons belonging to families of agriculturists and agricultural labourers, who have no sufficient means of livelihood and who are willing to take up agriculture as means of their livelihood;(e)labourers belonging to families of agriculturists and agricultural labourers, whose principal means of livelihood before the appointed day was the income they obtained as wages for work in connection with or related to private forests and who are willing to take up agriculture as means of their livelihood, the remaining private forests or the lands comprised in the private forests on such terms and subject to such conditions and restrictions as may be prescribed.(2)The Government may, by notification in the Gazette, delegate their power under sub-section (1) to any officer of the Government or any class of officers of Government, subject to such restrictions and control as may be specified in the notification.(3)The extent of private forests or lands comprised in private forest which may be assigned to each of the categories of persons specified in sub-section (1) and the order pr preference in which assignment may be made shall be such as may be prescribed.
