(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).]
