(1)The State Government may, by notification, direct that, from a date to be specified in such notification, any forest or any portion thereof constituted as reserved forest under this Act, shall cease to be a reserved forest.[Provided that no such notification shall be issued unless a resolution to that effect has been passed by both Houses of the State Legislature.] [Inserted by Act 23 of 1974 w.e.f. 16.9.1974.][Provided further that no such resolution shall be necessary where the proposal relates to regularisation of unauthorised occupation of any reserved forest or portion thereof, if such occupation was prior to the date of commencement of the Karnataka Forest (Amendment) Act, 1978.] [Inserted by Act 15 of 1978 w.e.f. 27.4.1978.]
