Section 20 in Bombay Wild Animals and Wild Birds Protection Act, 1951
20. Notification regarding declaration of Game Sanctuary. -
Whenever it has been decided to declare any area to be a Game Sanctuary, the State Government shall issue a Notification in theOfficial Gazette,-(1)stating that it has been decided to declare such area to be a Game Sanctuary,(2)specifying as nearly as possible the situation and limits of such area, and(3)directing the Collector to inquire into and determine the existence, nature and extent of any rights alleged to exist in favour of any person in or over the land comprised within the limits of such area and deal with the same as provided in this Act,Explanation. - For the purpose of this section, it shall be sufficient to describe the area by roads, rivers, ridges or other well-known or readily intelligible boundaries.
