Section 6 in The Indian Forest (Punjab Amendment) Act, 1962
6. Insertion of new section 84-A in Central Act XVI of 1927. - After section 84 of the principal Act, the following section shall be inserted, namely :-
"84A. Validity of settlements etc. of covenanting States. - For the removal of doubts it is hereby declared that every settlement or arrangement made before the 20th August, 1948, under the authority of the Government of any Covenanting State forming part of the territories referred to in sub-section (2-A) of section 1, with respect to any claims or rights of any persons admitted by the Government of that State to be in existence in any of the forest or waste lands which were the property of that Government or over which that Government had proprietary rights or to the whole or part of the forest produce of which that Government was entitled, shall be deemed to be as a settlement of claims and rights duly inquired into and admitted for the purposes of this Act and shall be deemed always to have been so inquired and admitted for the purposes of the Patiala Forest Act, 1999 Bik. and it shall not be, and shall be deemed never to have been, necessary to determine the rights of person in accordance with Chapters II and IV, as the case may be, for declaring any forest or waste lands to be reserved or protected forest or a first or second class forest."
