Section 20 in Himachal Pradesh Private Forests Act, 1954
20. Notification by the State Government.
(1)Whenever it is proposed by the State Government to constitute any area whether private forest or wasteland a Controlled Forest, the State Government shall issue a notification -(a)declaring that it is proposed to constitute such area a Controlled Forest;(b)specifying, as nearly as possible, the situation and limits of such area; and(c)stating that any landlord whose interests are likely to be effected if such area is constituted a Controlled Forest, may, within such period not being less than six months from the date of the notification, as shall be stated in the notification, present to the Collector in writing any objection to such area being constituted a Controlled Forest.(2)A copy of such notification shall be served on the landlord in the prescribed manner.Explanation. - For the purpose of clause (b) it shall be sufficient to describe the limits of the area by roads, rivers, ridges or other well known or readily intelligible boundaries.
