(1)Notwithstanding anything contained in this Act or any other law for the time being in force, any forest-land or waste land in the territories comprised within an Indian State immediately before the date of its merger in any of the integrating States now forming part of this State (hereinafter in this section referred to as the "merged territories"),-(i)which had been recognised by the Ruler of any such State immediately before the date of merger as a reserved forest in pursuance of any law, custom, rule, regulation, order or notification for the time being in force; or(ii)which had been dealt with as such in any administration report or in accordance with any working plan, or register maintained or acted upon immediately before the said date and has been continued to so dealt with thereafter;shall be deemed to be reserved forests for the purposes of this Act.
