Section 20(1) in Himachal Pradesh Private Forests Act, 1954
(1)Whenever it is proposed by the State Government to constitute any area whether private forest or wasteland a Controlled Forest, the State Government shall issue a notification -(a)declaring that it is proposed to constitute such area a Controlled Forest;(b)specifying, as nearly as possible, the situation and limits of such area; and(c)stating that any landlord whose interests are likely to be effected if such area is constituted a Controlled Forest, may, within such period not being less than six months from the date of the notification, as shall be stated in the notification, present to the Collector in writing any objection to such area being constituted a Controlled Forest.
