Section 3(2) in The West Bengal Private Forests Act, 1948.
(2)On the expiry of the period mentioned in the notification under sub-section (1), the Regional Forest-officer shall, after considering each working plan submitted to him under that sub-section, and after consultation in the manner prescribed with the Conservator of Forests of the forest circle within which such forest is situated, by an order in writing, accept the working plan or modify it in such manner as he may consider necessary or substitute another working plan for it.
