Section 3(1) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(1)[The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] for purposes may, from time to time, make rules in accordance with which any forest land or waste land which is the property of Government or over which the Government has property right, or to the whole or any part of the forest produce of which the Government is entitled, may be declared as demarcated forest and may, from time to time as the occasion may require, amend or cancel such rules :Provided that nothing in this section shall be deemed to apply to such Government waste land or forest berun line as is under the management and control of the Revenue Department.
