(1)Notwithstanding anything contains, in this Act or in any other law for the time being in force, any forest land or waste land in the merged territories, which has been recognised by the Ruler of any merged State immediately before the date of merger as a reserved forest in pursuance of any law, custom, rule, regulation, order or notification tor the time being in force or which has been dealt with as such in any administration report or in accordance with any working plan, or register maintained and acted upon immediately before the said date and has been continued to do so dealt with thereafter, shall be deemed to be reserved forests for the purposes of this Act.
