Section 35(8) in The Wild Life (Protection) Act, 1972
(8)The provisions of sections 27 and 28, sections 30 to 32 (both inclusive), and clauses (a), (b) and (c) of section 33, section 33-A and section 34 shall, as far as may be apply in relation to a National Park as they apply in relation to a sanctuary.Explanation. - For the purposes of this section, in case of an area, whether within a sanctuary or not, where the rights have been extinguished and the land has become vested in the State Government under any Act or otherwise, such area may be notified by it, by a notification, as a National Park and the proceedings under sections 19 to 26 (both inclusive) and the provisions of sub-sections (3) and (4) of this section shall not apply.[* * * *]
