Section 9 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
9. Power to declare forest no longer demarcated.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may by notification in the Jammu and Kashmir Government Gazette declare that from a date fixed by such notification any demarcated forest or any portion thereof shall cease to be a demarcated forest, and from the date so fixed, such forest or a portion shall cease to be demarcated.
