(1)The owner of any land or if there by more than one owner thereof, the owners of shares therein amounting is the aggregate to at least two-thirds thereof may, with a view to formation or conservation of forests thereon, represent in writing to the Collector their desire:-(a)that such land managed on their behalf by the Forest Officer, as a reserved or a protected forest on such terms as may be mutually agreed upon; or(b)that all or any of the provisions of this Act be applied to such lands;
