Section 27 in Himachal Pradesh Private Forests Act, 1954
27. Suspension of rights when required for the conservation of a forest.
- When passing an order under section 25 on any claim, the Forest Settlement Officer is of opinion that the conservation of the forest or the utilisation of the wasteland concerned so requires, he may instead of permitting the exercise of the full rights proved by the claimant, order that the exercise of such rights shall be suspended wholly, or in part, for such period and subject to such conditions as may be specified in the order;Provided that it shall be necessary for the Forest Officer to make adequate arrangements for the grazing of cattle.
