Section 4 in Kerala Private Forests (Vesting and Assignment) Act, 1971
4. Private Forests to be deemed to be reserved forests.
- All private forests vested in the Government under sub-section (1) of section 3 shall, so long as they remain vested in the Government, be deemed to be reserved forests constituted under the Kerala Forest Act, 1961 (4 of 1962), and the provisions of that Act shall, so far as may be, apply t such private forests.
