Section 4 in The Gujarat Private Forests (Acquisition) Act, 1973
4. Duty of person to hand over possession of private forests.
(1)Where any private forest vested in the State Government under the provisions of this Act, any person who is in possession of such forest at the time of such vesting shall immediately hand over possession thereof to the Collector or to any other officer authorized by the State Government or by the Collector in this behalf.(2)Any person not handing over possession as required by sub-section (1) shall be deemed to be in unauthorized occupation of such forest and shall be liable to be summarily evicted.
