Section 5 in Garo Hills District (Forest) Act, 1958
5. Inspection of the area proposed to be constituted a reserved forest by the Chief Executive Member and notification of such proposal.
- Whenever it is proposed to constitute any reserved forest, the area shall be first forest inspected by the Chief Executive Member and when he is satisfied that the constitution of such reserve is justified he shall publish a notification in the Assam Gazette and also in the district in such manner as he may deem appropriate-(a)specifying as nearly as possible, the situation and limits of such land(b)declaring that it is proposed to constitute such land a reserved forest;(c)inviting claims of rights and objections.
