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Indian Forest Act, 1927 27. Power to declare forest no longer reserved. – (1) The State Government may, by [***] notification in the Official Gazette, direct that, from a date fixed by such notification, any forest or any portion thereof reserved under the Act shall cease to be a reserved forest. (2) From the date so fixed, such forest or portion shall cease to be reserved, but the rights (if any) which have been extinguished therein shall not revive in consequence of such cessation.    |
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