Section 35 in Himachal Pradesh Private Forests Act, 1954
35. Notification declaring land to be a Controlled Forest.
(1)When the following events have occurred, namely: -(a)the period fixed under section 22 for preferring claims has elapsed, and all claims, if any, made under sections 22 and 31 have been disposed of by the Forest Officer; and(b)if any such claims have been made, the period limited by section 32 for appealing from the orders passed on such claims has elapsed, and all appeals, if any, presented within such period have been disposed of by the appellate officer,the State Government shall publish a notification in the Gazette specifying definitely according to boundary marks, erected or otherwise, the limits of the area which is to be constituted a Controlled Forest, and declaring the same to be a Controlled Forest from a date fixed by the notification, and from the date so fixed such forest shall be deemed to be a Controlled Forest:Provided that, if in the case of any area in respect of which notification under section 20 has been issued, the State Government considers that the enquiries, procedure and appeals referred to in this chapter will occupy such length of time as to endanger in the meantime the conservation of the forest, the State Government may pending the completion of the said enquiries, procedure and appeals, declare such area to be a Controlled Forest, but not except as provided in sections 29 and 30 so as to prejudice or affect any existing rights.(2)Any declaration made in respect of any area by the State Government under the proviso to sub-section (1) shall cease to have effect from the date of any final order passed under section 21, directing that the proposal to constitute such area a Controlled Forest shall be dropped, or of any order passed under sub-section (1).
