Section 16(1) in The United Provinces Private Forests Act, 1948
(1)If the State Government is satisfied at any time that the provisions of Chapter II of this Act are not or have not been sufficient to secure the due protection of any notified area or forests or that it is necessary in the public interest to apply the provisions of this Chapter to any private area or forest whether notified or not, it may constitute such forest or area, a vested forest in the manner hereinafter provided.
