(1)When the following events have occurred, namely :(a)the period fixed under Section 6 for preferring claims has elapsed and all claims, if any, made under that section or Section 9 have been disposed of by the Forest Settlement Officer;(b)If any such claims have been made, the period limited by Section 17 for preferring appeals from the orders passed on such claims has elapsed, and all appeals, if any, presented within such period have been disposed of by the appellate authority;(c)if any such appeals have been presented, the period limited by Section 19 for making an application for revision of the appellate order has elapsed, and all applications, if any, made within such period have been disposed of by the revisional authority; and(d)lands, if any, to be included in the proposed forest, which the Forest Settlement Officer has under Section 11 elected to acquire under the Land Acquisition Act, 1894 (1 of 1894) have become vested in the State Government under Section 16 of that Act,the State Government may publish a notification specifying according to boundary marks erected or otherwise, the limits of the forest which is to be reserved, and declaring the same to be reserved with effect from a date to be specified in the notification.(2)From the date so specified such forest shall be deemed to be a reserved forest,(3)[ Production of an authenticated copy of a notification published under Sub-section (1) shall be conclusive proof that the forest, the limits whereof have been specified therein is a reserved forest.] [Added by Orissa Act 9 of 1983-See Orissa Gazette. Extraordinary No. 444-D/18.4.1983.]
