Section 11 in Garo Hills District (Forest) Act, 1958
11. Final notification constituting forest reserve.
(1)After disposal of all appeals by the District Forest Tribunal the District Forest Board may modify the preliminary notification issued under Section 9 incorporating therein necessary changes, if any, ordered by the District Forest Tribunal as a result of such appeals and shall publish a final notification in the Assam Gazette specifying the limits of the forest with the extent and nature of rights recognised therein and declaring the same to be reserved from the date fixed for such notification.(2)From the date so fixed such forest shall be deemed to be the Council Reserve Forest.(3)Thereafter no person other than those, if any, referred to under sub-section (1) shall acquire any right over such forest unless specially permitted by the Executive Committee.
