Section 4(1) in The West Bengal Private Forests Act, 1948.
(1)When the Appellate Committee accepts any working-plan with or without modification under sub-section (4) of section 3, or modifies any working plan under sub-section (6) of the said section, or the Regional Forest-officer accepts, modifies or substitutes any working plan under the said section, or prepares any working plan under the said section, such Committee or officer shall by an order in writing approve such working plan or the working plan as so modified by the Committee or such officer, as the case may be, and every working plan so approved shall be deemed for the purposes of this Act to be an approved working plan:Provided that the Regional Forest-officer shall not so approve any working plan that he has modified or substituted by an order under sub-section (2) of section 3 if, -(a)an appeal against the order has been made to the Appellate Committee; or(b)where no such appeal has been made, the time within which such appeal may be made has not expired:Provided further that the Appellate Committee shall not so approve any working plan accepted by it with or without modification by an order under sub-section (4) of section 3 if, -(a)where an application for revision of the order has been made to the Board of Revenue, the order of the Board of Revenue on such application has not been received by such Committee; or(b)where no such application for revision has been made, the time within which such application may be made has not expired.
