(1)Upon the occurrence of the following events namely:-(a)the period fixed under section 6 for preferring of an objection or a claim had elapsed, and every objection or claim made under that section was disposed of by the Forest Settlement Officer; and(b)if any such claim was made, the period limited by section 13 for preferring an appeal from the order passed on such claim had elapsed, and every appeal presented within such period was disposed of by the appellate authority; and(c)all proceedings mentioned in section 10 were taken and all lands, if any, to be included in the proposed forest, which the Forest Settlement Officer had, under section 10, elected to acquire under the [Land Acquisition Act, 1894] [See now the Central Act No.30 of 2013.], had become vested in the Government under section 16 of that Act;the Government may publish a notification specifying definitely according to the boundary marks erected or otherwise, the limits of the forest which it is intended to reserve and declaring the same to be reserved from a date to be fixed by such notification and from the date so fixed, such forest shall be deemed to be a reserved forest.
