14. Notification by [State] [Substituted by A.L.O.] Government.
- [(1) Whenever it is proposed by the [State] [Section 14 re-numbered as (1) there of and sub-section (2) & (3) Inserted by Act 1 of 1950.] Government to constitute any private forest, a private protected forest, the [State] [Substituted by A.L.O.] Government shall issue a notification [x x x] [Repealed by A.L.O.](a)declaring that it is proposed to constitute such forest a private protected forest;(b)specifying as nearly as possible, the situation and limits of such forests; and(c)Stating that any landlord whose interests are likely to be affected if such forest is constituted a private protected forest may, within such period, not being less than three months from the date of the notification, as shall be stated in the notification present to the Collector in writing any objection to such forest being constituted a private protected forest.Explanation. - For the purpose of clause (b) it shall be sufficient to describe the limits of the forest by roads, rivers, ridges or other well-known or readily intelligible boundaries.(2)[ The Collector shall send a copy of the notification referred to in subsection (1) by registered post, with acknowledgement due, to the landlord recorded in the record-of-rights finally published under any law for the time being in force, or] [Section 14 re-numbered as (1) there of and sub-section (2) & (3) Inserted by Act 1 of 1950.] in case such landlord has ceased to have any interest in the forest before the date of the said notification, to his successor-in-interest, if any, known to the Collector.(3)The Collector shall also cause a copy of the notification to be affixed in a conspicuous place in every town and village, the revenue survey area of which contains any part of the forest comprised in the notification and shall further cause the purport of the notification to be published by beat of drum in such of the above town and villages as the Collector may deem necessary:Provided that no proceeding under this section shall be called in question on the ground of non-service of a copy of the notification issued under sub-section (2), unless, it is also shown that a copy of the notification was not affixed and the purport thereof was not published in the manner laid down in sub-section (3).]
