Section 6 in Kerala Private Forests (Vesting and Assignment) Act, 1971
6. Demarcation of boundaries.
(1)As soon as may be after the appointed day, the custodian shall cause the boundaries of the private forests vested in the Government under sub-section (1) of Section 3 to be demarcated.(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.
