- Nothing in Section 24 or Section 25 shall be deemed to prohibit-(a)any practice of jhum cultivation permitted under Section 10, or(b)the exercise in accordance with the rules, if any, made by the State Government under Section 13 of any right continued under that section, or(c)the exercise of any right created by grant or contract in the manner described in Section 21, or(d)any act done with permission in writing of a Forest official specially empowered to grant such permission.
