Section 2(iii) in The Forest (Conservation) Act, 1980
(iii)[ that any forest land or any portion thereof may be assigned by way of lease or otherwise to any private person or to any authority, corporation, agency or any other organisation subject to such terms and conditions, as the Central Government may, by order, specify; [Inserted by the Forest (Conservation) Amendment Act (69 of 1988), Section 2 (15.3.1989)]
