Section 8(1) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(1)where any dispute arises as to whether -(a)any land is a private forest or not; or(b)any private forest or portion thereof has vested in the Government or not, the person who claims that the land is not a private forest or that the private forest has not vested in the Government, 3[may, within such period as may be prescribed, apply to the Tribunal] for decision of the dispute.
