37. Management of forests, the joint property of Government and other persons.
- If the Government and any person or persons are JOintly interested in any forest or waste land or in the whole or any part of the produce thereof, the Government may either-(a)undertake the management of such forest, waste land or produce, accounting to such person for his interest in the same, or(b)issue such rules for the management of the forest waste land or produce by the person so jointly interested as they deem necessary for the management thereof and the interests of all parties therein.When the Government undertake, under clause (a) of this section, the management of any forest, waste land or produce, they may, by notification in the Gazette, declare that any of the provisions contained in Chapters II and III of this Act shall apply to such forest, waste land or produce, and thereupon such provisions shall apply accordingly. Any such notification may be altered or cancelled by a like notification.
