Section 31(1) in Himachal Pradesh Private Forests Act, 1954
(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 20, 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 21 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.
