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State of Madhya Pradesh - Section

Section 27 in The Indian Forest Act, 1927

27. Power to declare forest no longer reserved.

(1)The State Government may, by notification in the Official Gazette direct that, from a date fixed by such notification, any forest or any portion thereof reserved under this Act shall cease to be a reserved forest.
(2)From the date so fixed, such forest or portion shall cease to be reserved; but the rights (if any) which have been extinguished therein shall not revive in consequence of such cessation.