Section 29 in Himachal Pradesh Private Forests Act, 1954
29. Prohibition of further contracts.
- After the issue of notification under section 20 the landlord of the forest or the area specified in such notification, shall not 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 area and any such contract entered into after the issue of the said notification under section 20 shall be void:Provided that this restriction shall, without prejudice to the other provisions of the Act, cease, if the proposal to constitute the area concerned a Controlled Forest, is dropped or the area is eventually not constituted a Controlled Forest.
