(1)The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may, by notification in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] declare the provisions of this Chapter applicable to any forest land or waste land which is not included in a reserved forest, but which is the property [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] or over which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] has proprietory rights or to the whole or any 'part of the forest produce of which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] is entitled.(2)The forest land and waste lands comprised in any such notification shall be called 'a "Protected Forest".(3)No such notification shall be made unless the nature and extent of the rights of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] and of private persons in or over the forest land or waste land comprised therein have been inquired into and recorded. at a survey or settlement or in such other manner as the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] thinks sufficient. Every such record shall be presumed to be correct until the contrary is proved.Provided that, if, in the case of any forest land or waste land, the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] thinks that such inquiry and record arc necessary but that they will occupy such length of time as in the meantime to endanger the rights of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may, pending such inquiry and record, declare such land to be a protected forest, but so as not to abridge or affect any existing rights of individuals or communities.(4)[ The State Government may, by notification in the Official Gazette, direct that, from a date fixed by such notification, any forest or any portion thereof declared as a protected forest by a notification issued under sub-Section (1) shall cease to be a protected forest.(5)From the date so fixed, under sub-Section (4), such forest or portion thereof shall cease to be a protected forest, but the right, if any, which have been extinguished therein shall not revive in consequence of such cessation.] [Inserted, by Section 2 of Rajasthan Act No. 19 of 1959 (Published in Rajasthan Gazette, Part 4-A, Extraordinary, dated 22.5.1959).]
