LexSection 25 — Power to stop ways and water-courses in reserved forests.
The Indian Forest Act, 1927
The Forest-officer may, with the previous sanction of the 1 [State Government] or of any officer duly authorised by it in this behalf, stop any public or private way or water-course in a reserved forest, provided that a substitute for the way or water-course so stopped, which the 1 [State Government] deems to be reasonably convenient, already exists, or has been provided or constructed by the Forest-officer in lieu thereof.Open in Lexace · Ask the AI about this section