30. Notification declaring forest to be a private protected forest.
- When the following events have occurred, namely-(a)the period fixed under Section 16 for preferring claims has elapsed, and all claims, if any, made under Sections 16 and 22 have been disposed of by the Forest Settlement Officer; and(b)if any such claims have been made, the period limited by Section 27 for appealing from the orders passed on such claims has elapsed, and all appeals (if any) presented with such period have been disposed of by the Appellate Officer;the [State] [Substituted by A.L.O.] Government shall publish a notification in the Official Gazette specifying definitely, according to boundary marks erected or otherwise, the limits of the forest which is to be constituted a private protected forest, and declaring the same to be a private protected forest from the date fixed by the notification, and from the date so fixed such forest shall be deemed to be a private protected forest:Provided that, if in the case of any forest in respect of which a notification under Section 14 has been issued, the [State] [Substituted by A.L.O.] Government consider that the inquiries, procedure and appeals referred to in this Chapter will occupy such length of time as to cause undue delay in the forest being declared a private protected forest, such delay, in the opinion of the [State] [Substituted by A.L.O.] Government, being prejudicial to the public interest, the [State] [Substituted by A.L.O.] Government may, pending the completion of the said inquiries, procedure and appeals, declare, by a notification containing the particulars specified in this section, such forest to be a private protected forest.
