(1)Where the description of the limits of any reserved forest notified under section 16 is defective or is not clear in reference to existing facts, the [Government] may, by [Notification in the] [See the List of Local Rules and Orders.] [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], declare their intention to redefine the limits of such reserved forest so as to remove the defect or to make the description clear in reference to existing facts. Such notification shall specify, as nearly as possible, the corrections which it is proposed to effect to the limits of the reserved forest.
