Section 4(b) in The Forest (Conservation) Amendment Act, 2023
(b)the land that is not covered under clause (a), but has been recorded in Government record as forest, as on or after the 25th October, 1980:Provided that the provisions of this clause shall not apply to such land, which has been changed from forest use to use for non-forest purpose on or before the 12th December, 1996 in pursuance of an order, issued by any authority authorised by a State Government or an Union territoryAdministration in that behalf.Explanation.—For the purposes of this sub-section, the expression"Government record" means record held by Revenue Department or Forest Department of the State Government or Union territory Administration, or any authority, local body, community or council recognised by the State Government or Union territory Administration.
