Section 32(1) in The United Provinces Private Forests Act, 1948
(1)When the following events have occurred, namely-(a)the period fixed under Section 19 for preferring claims has elapsed and all claims, if any, made under Sections 19 and 28 have been disposed of by the Forest Settlement Officer; and(b)if any such claims have been made, the period limited by Section 29 for appealing 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 officer,the State Government shall publish a notification in the Official Gazette, specifying definitely according to boundary marks erected or otherwise, the limits of the area which is to be constituted a vested forest, and declaring the same to be a vested forest from a date fixed by the notification, and from the date so fixed such forest shall be deemed to be a vested forest :Provided that, if in the case of any area in the respect of which a notification under Section 17 has been issued, the State Government considers that the inquiries, procedure and appeals referred to in this Chapter will occupy such length of time as to endanger in the meantime the conservation of the forest, the State Government may, pending the completion of the said inquiries, procedure and appeals, declare such area to be a vested forest, but not, except as provided in Sections 26 and 27 so as to prejudice or affect any existing rights.
