80. Management of Forests the joint property of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] and other persons.
(1)If the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] and any person be jointly interested in any forest or waste land, or in the whole or any part of the produce thereof, the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may either:-(a)undertake the management of such forest, waste land or produce accounting to such person his interest in the same; or(b)issue such regulations for the management of the forest, waste land or produce by the person so jointly interested as it deems necessary for the management thereof and the interest of all parties therein.(2)When the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] undertakes under clause (a) of sub-Section (1), the management of any forest, waste land or produce, it may, by notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] declare that any of the provisions contained in Chapter; II and IV shall apply to such forest, waste land or produce and thereupon such provisions shall apply accordingly.
