Section 3(1) in Tamil Nadu Private Forests (Assumption of Management) Act, 1961
(1)Whenever it appears to the Government that it is necessary to take over the management of any private forest in the public interest or in order to secure the proper management of it, they may publish a notice to that effect in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.]. Such notice shall state that any objections or suggestions which may be received by the Government within a period to be specified in the notice will be considered by them. Copies of the notice shall be served on the owner or any other person in possession of the private forest.
