(1)Where the description of the limits of any Reserved Forest notified under section 19 is defective or is not clear in reference to existing facts, the Government may, by notification in the Gazette, declare their intention to redefine the limits of such Reserved Forest so as to remove the defect or to make the description clear in reference to existing facts. Such notification shall specify as nearly as possible the corrections which it is proposed to effect to the limits of the Reserved Forest.
