Section 21 in The Mizo District (Forest) Act, 1955
21. Final notification constituting Council Reserved Forest.
- The Executive Committee shall, after disposal of all appeals, publish in the Assam Gazette the final notification specifying the limit of the Council Reserved Forest incorporating therein any changes and modifications made from the preliminary notification under Section 15 of this Act and declaring the same to be a Council Reserved Forest from the date fixed by such notification.
