Section 5A in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
5A.
The Collector of the district, with the previous approval of the [Board of Revenue] [The Board of Revenue was abolished by Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated 1st December 1980.], may declare in respect of any village by a notification in the District Gazette, that so much of the three classes of land specified in rule 2 as he may consider likely to be useful for grazing and not to be wanted for any other purpose is "reserved land" under these rules with a view to its assignment to a forest panchayat for management and may, with such previous approval, cancel or modify any such declaration by a notification as aforesaid.
