(1)The [State Government] [Inserted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1956).] may by notification, in the [Official Gazette] [Inserted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1956).], direct that, from a date fixed by such notification, any forest or any portion thereof reserved under this Act shall cease to be a reserved forest:(2)From the date so fixed. such forest or portion shall cease to be reserved: but the rights (if any) which have been extinguished therein shall not revive it consequence of such cessation.
