Section 6(2) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(2)Notwithstanding the pendency of an application under Section 8 before the Tribunal, the custodian may if he satisfied that any land is a private forest vested in the Government under sub-section (1) of Section 3, cause the boundaries thereof to be demarcated as if such land has vested in the Government under that sub-section.
