(b)declare that any portion of such forest specified in the notification shall be closed for such term, not exceeding thirty years, as the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] thinks fit, and that the rights of private persons if any, over such portion shall be suspended during such term, provided that the reminder of such forest be sufficient and a locality reasonably convenient, for the due exercise of the rights suspended in the portion so closed; or
