26. Suspension of rights when required for the conservation of a forest.
- If when passing an order under Section 24 on any claim, the Forest Settlement Officer is of opinion that the conservation of the forest concerned so requires, he may, instead of permitting the exercise of the full rights proved by the claimant, order that the right of pasture and the right to collect dry timber for domestic or agricultural needs shall be regulated, and the exercise of other rights shall be suspended, wholly or in part, for such period and subject to such conditions as may be specified in the order.
