Section 7 in The United Provinces Private Forests Act, 1948
7. Restrictions on right to re-claim forest for purposes of cultivation.
- A person who has the right to reclaim any land in a notified area or forest for the purpose of cultivation and the landlord of such a notified area or forest shall not reclaim any land therein for purpose of cultivation except in accordance with such conditions, as may be prescribed by the Forest Officer.
