33. Management of forests, the joint property of Government and other persons.
- If the Government and any person or persons are jointly interested in any forest or waste-land, or in the whole or any part of the produce thereof, the Government may either-(a)undertake the management of such forest, waste-land or produce, accounting to such person for his interest in the same; or(b)issue such regulations for the management of the forest, waste-land or produce by the persons so jointly interested as it deems necessary for the management thereof and the interests of all parties therein.When the Government undertakes under clause (a) of this section, the management of any forest, waste-land or produce, it may, by notification in the 2[Official Gazette and in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] of the district, declare that any of the provisions contained in Chapters II and III of this Act shall apply to such forest, waste-land or produce, and thereupon, such provisions shall apply accordingly.
