(5)The State Government may, after considering the report of the [ Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.], by notification, redefine the limits of the reserved forest, as proposed by the notification under sub-section (2) with such modifications as it thinks fit or without any modifications:Provided that if the notification redefining the limits of the reserved forest affects the rights of any person in such reserved forest, the procedure laid down in sections 5 to 17 shall mutatis mutandis be applicable.
