- The Management Plan prepared under Section 3 shall be submitted to the competent authority as may be notified by the State Government from time to time. The competent authority may approve the Management Plan in such manner as may be prescribed. after having approved the management plan, the competent authority shall intimate to the revenue officer, the details of land and trees for the purpose of entry into the land record under sub-section (2) of Section 114-A of the Code.
