- After the issue of a notification under Section 14, the landlord of the forest specified in such notification shall not except with the permission of the [State] [Substituted by A. L.O.] Government or any authority appointed by them in this behalf, enter into any contract with any person conferring on such person the right to cut, collect or remove timber or other forest produce or trees in or from such forest, or to re-claim any part of the forest for the purposes of cultivation or otherwise and any such contract entered into after the issue of a notification under Section 14 shall be void:Provided that this restriction shall, without prejudice to the other provisions of this Act, cease if the proposal to constitute the forest concerned a private protected forest is dropped or the forest is eventually constituted a private protected forest.
