Section 12 in Management and Working of the Forests
12. Under Section 22, the State Government may, within five years, revise any arrangement, rescind or modify any order, under Sections 15, and 18 including any orders of revision passed by them under the latter Section, provided such arrangements or orders are replaced by some other of the proceedings possible under Sections 25 or 26. No new rights can be admitted under this Section.
