(1)The owner of any land or, if there be more than one owner thereof, the owners of shares therein, whether divided or not, amounting in the aggregate to at least two thirds thereof, may with a view to the formation or conservation of forests thereon represent in waiting to the Chief Conservator of Forests their desire-(a)that such land be managed on their behalf by a Forest Officer, as a Reserved Forest, on such terms as may be agreed upon ; or(b)that such land be managed, subject to the control of the Chief Conservator of Forests by a person appointed by themselves and approved by the Chief Conservator of Forests ; or(c)that all or any of the provisions of this Act or rules made there under be applied to such land.(2)The Government may, in any such case, by a notification in the Gazette, apply to such land such provisions of this Act as they think suitable to the circumstances thereof and as may be desired by the applicants. Any such notification may be altered or cancelled by a like notification.
