Section 3(4) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(4)On the completion of the demarcation proceedings in accordance with the rules made under sub-section (1) the results of such proceedings for each such forest land or waste land shall be notified in the Jammu and Kashmir Government Gazette in accordance with such rules by the Conservator of the Circle and from the date of such publication such forest or waste land shall be deemed to be a demarcated forest.
