Indian Forest Act, 1927
20. Notification declaring forest reserved.
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(1) When the following events have occurred,
namely:-
a) the period fixed under section 6 for preferring claims have
elapsed and all claims (if any) made under that section or section 9 have been
disposed of by the Forest Settlement-officer.
b) if any such claims have been made, the period limited by
section 17 for appealing from the orders passed on such claims has elapsed, and
all appeals (if any) presented within such period have been disposed of by the
appellate officer or Court; and
c) all lands (if any) to be included in the proposed forest,
which the Forest Settlement-officer has, under section 11, elected to acquire
under the Land Acquisition Act, 1894 (1 of 1894), have become vested in the
Government under section 16 of that Act. the State Government shall publish a
notification in the Official Gazette, specifying definitely, according to
boundary-marks erected or otherwise, the limits of the forest which is to be
reserved, and declaring the same to be reserved from a date fixed by the
notification.
(2) From the date so fixed such forest shall
be deemed to be a reserved forest.