(3)No such notification shall be made unless the nature and extent of the rights of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] and of private persons in or over the forest land or waste land comprised therein have been inquired into and recorded. at a survey or settlement or in such other manner as the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] thinks sufficient. Every such record shall be presumed to be correct until the contrary is proved.Provided that, if, in the case of any forest land or waste land, the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] thinks that such inquiry and record arc necessary but that they will occupy such length of time as in the meantime to endanger the rights of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may, pending such inquiry and record, declare such land to be a protected forest, but so as not to abridge or affect any existing rights of individuals or communities.
