Section 28(1) in The United Provinces Private Forests Act, 1948
(1)In the case of a person who claims to have a right under any contract with, or grant made by, the landlord before the issue of a notification under Section 17 to cut, collect or remove any forest produce in or from, or to pasture cattle in, an area notified under sub-section (3) of Section 18 or any part thereof, and who claims compensation for the loss or modification of such right, the Forest Settlement Officer shall determine the amount which should, in his opinion, be awarded as compensation to such claimant, and, subject to the provisions of sub-section (3) shall direct that the amount, if any, so determined shall be awarded to the claimant.
