(1)When the following events have occurred namely:-(a)the period fixed under Section 6 for preferring claims had elapsed and all claims, if any, made under that Section or Section 9 have been disposed of by the Forest Settlement Officer;(b)if any such claim have been made, the period limited by Section 17 for appealing from the orders passed on such claims has elapsed, and all appeals (if any) presented without such period have been disposed of by the appellate Officer of Court, and(c)all land (if any) to by included in the proposed forest, which the Forest Settlement Officer has, under Section 11, elected to acquire under the law for the time being in force, relating to compulsory acquisition of land, have become vested in the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary. dated 13.8.1957).] under such law, the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary. dated 13.8.1957).] shall, publish a notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary. dated 13.8.1957).] specifying definitely, according to boundary marks elected or otherwise, the limits of the forest which is to be reserved and declaring the same to be reserved from a date fixed by the notification.(2)From the date so fixed, such forest shall be deemed to be a reserved forest.
