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Union of India - Section

Section 23 in Indian Forest Act, 1927

23. No right acquired over reserved forest, except as here provided.

- No right of any description shall be acquired in or over a reserved forest except by succession or under a grant or contract in writing made by or on behalf of the [Government] [[Substituted by A.O.1950, for "Crown" and [Provincial Government],respectively.]] or some person in whom such right wasvested when the notification under section 20 was issued.