- The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A extraordinary, dated 13.8.1857] may constitute any forest land or waste land, which is the property of [the State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A extraordinary, dated 13.8.1857] or ever which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A extraordinary, dated 13.8.1857] has proprietary rights or to the whole or any part of the forest produce of which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A extraordinary, dated 13.8.1857] is entitled, a reserved forest in the manner hereinafter provided.
