Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1) in The West Bengal Private Forests Act, 1948.

(1)After completion of the inquiry under section 23, the Forest Settlement-Officer shall, by an order writing -
(a)record the nature of the rights existing at the time of the notification under section 20, and
(b)direct the modification or extinction of any such right, other than a right of ownership, in the interests of the conservation of the forest.