Section 10 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
10. Management and control of undemarcated forests.
- The management of the undemarcated forests (except where such forests have been placed authoritatively under the control and management of any other Department or local authority) is vested in the Forest Department.The control and management of undemarcated forests not in charge of the Forest Department shall be vested in such officer as [the Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may, by notification in the Jammu and Kashmir Government Gazette, prescribe in this behalf and such officer may by like notification be invested with all or any of the powers and liabilities of a Forest Officer under this Act.
