- When the proceedings prescribed in the preceding sections have been taken, the Government may publish a notification in the Gazette specifying the limits of the forests which it is intended to reserve and declaring the same to be reserved from a date to be fixed by such notification.Copies of the notification shall also be published at the headquarters of each taluk in which any portion of the land included in such notification is Situate, and in every town, village and headquarters of Panchayats in the neighbourhood of such land.From the date so fixed, the forest shall be deemed to be a "Reserved Forest".
