Section 17 in The United Provinces Private Forests Act, 1948
17. Notification by State Government.
(1)Whenever it is proposed by the State Government to constitute any area whether private forest or waste land a vested forest, the State Government shall issue a notification-(a)declaring that it is proposed to constitute such area a vested 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 affected if such area is constituted a vested forest may, within such period, not being less than three 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 vested forest.(2)A copy of such notification shall be served on the landlord in the prescribed manner.Explanation. - For the purpose of clause (b), it shall be sufficient to describe the limits of the area by roads, rivers, bridges or other well-known or readily intelligible boundaries.
