Section 23 in The West Bengal Private Forests Act, 1948.
23. Inquiry by Forest Settlement-Officer.
(1)The Forest Settlement-Officer shall at some convenient place inquire into the existence of any rights which are claimed under clause (c) of sub-section (1) of section 22 or which may be ascertained by him from any other source.(2)The Forest Settlement-Officer shall give a hearing to the Regional Forest-officer or an officer authorised by such Regional Forest-officer in writing, in this behalf, to satisfy himself as to the necessity of modifying or extinguishing any right in the interests of the conservation of the forest.
