LexSection 23 — No right acquired over reserved forest, except as here provided.
The Indian Forest Act, 1927
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 1 [Government] or some person in whom such right was vested when the notification under section 20 was issued.Open in Lexace · Ask the AI about this section