Section 3(1) in The Orissa Preservation of Private Forests Act, 1947
(1)(a)No owner of any forest shall without the previous sanction of the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government or any officer authorised by them in this behalf, sell, mortgage, lease or otherwise alienate the whole or any portion of the forest.Explanation. - (a) Nothing in this clause shall be constituted as preventing the owner from selling or otherwise dealing with the right to gather and remove forest produce other than trees and timber in the usual or customary manner.(b)Any alienation made in contravention of Clause (a) shall be null and void.
