Section 15 in The West Bengal Private Forests Act, 1948.
15. Power to exempt an estate of which a vested forest forms part from sale from sale for arrears of revenue.
- The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, if it so considers expedient, by a notification, exempt any estate, and subject to the provisions of section 14 of the Bengal Land-revenue Sales Act, 1859, every share or part of an estate for which a separate account has been opened under section 10, or section 11 of the said Act, or under section 70 of the Land Registration Act, 1876, of which a vested forest forms part, from sale for arrears of Government revenue accruing during the period the control of such forest remains vested in a Regional Forest-officer under sub-section (2) of section 6 or under section 7 or under section 11 or during such part of such period as may be specified in such notification :Provided that where any such estate, share or part is so exempted, all such arrears of revenue shall be the first charge upon the sale-proceeds of such estate, share or part which may be sold otherwise than for such arrears of revenue.
