17A. [ Power of the Government to redefine the limits of reserved forests in certain cases. [Inserted by section 3 of the Tamil Nadu Amendment) Act, 1936 (Tamil Nadu Act VII of 1936).]
(1)Where the description of the limits of any reserved forest notified under section 16 is defective or is not clear in reference to existing facts, the [Government] may, by [Notification in the] [See the List of Local Rules and Orders.] [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], declare their intention to redefine the limits of such reserved forest so as to remove the defect or to make the description clear in reference to existing facts. Such notification shall specify, as nearly as possible, the corrections which it is proposed to effect to the limits of the reserved forest.(2)On the issue of a notification under sub-section (1), the District Forest Officer shall publish in the Official Gazette of the district concerned and in such other manner as may be prescribed by rules made in that behalf a notice -(a)specifying the corrections proposed by the notification under sub-section (1); and(b)stating that any objections which may be made in person or in writing to the District Forest Officer, within a period of thirty days from the date of publication of the notice, will be considered by him.(3)After the expiry of the period referred to in clause (b) of sub-section (2) and after considering the objections, if any, received by him, the District Forest Officer shall submit to the Government the record of the proceedings held by him together with a report thereon.(4)The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may, after considering the report of the District Forest Officer, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] redefine the limits of the reserved forest as proposed by the notification under sub-section (1), with such modifications as they think fit or without any modifications.(5)Save as provided in this section, it shall not be necessary to follow the procedure laid down in sections 4 to 16 before issuing a notification under sub-section (4).]
