Indian Forest Act, 1927
29 . Protected forests. –
(1) The State Government may, by notification
in the Official Gazette, declare the provisions of this Chapter applicable to
any forest-land or waste land which is not included in a reserved forest but
which is the property of Government, or over which the Government has
proprietary rights, or to the whole or any part of the forest-produce of which
the Government is entitled.
(2) The forest-land and waste-lands comprised
in any such notification shall be called a "protected forest".
(3) No such notification shall be made unless
the nature and extent of the rights of Government and of private persons in or
over the forest-land or waste-land comprised therein have been inquired into
and recorded at a survey or settlement, or in such other manners as the State
Government thinks sufficient. Every such record shall be presumed to be correct
until the contrary is proved:
Provided that, if, in the case
of any forest-land or waste land, the State Government thinks that such inquiry
and record are necessary, but that they will occupy such length of time as in
the meantime to endanger the rights of Government, the State Government may,
pending such inquiry and record, declare such land to be a protected forest, but
so as not to abridge or affect any existing rights of individuals or
communities.