- When the following events have occurred, namely:-(a)the period fixed under section 6 for preferring claims has elapsed, and all claims (if any) made within such period have been disposed of by the Forest Settlement Officer; and(b)if such claims have been made, the period fixed by sections 10 and 14 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 authority; and(c)all proceedings prescribed by section 10 have been taken and all lands (if any) to be included in the proposed forest which the Forest Settlement Officer has under section 10 elected to acquire under the [Land Acquisition Act, 1870 (Central Act X of 1870)] [See now the land Acquisition Act, 1894 (Central Act I of 1894).], have become vested in the Government under section 16 of that Act;The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may publish a notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], specifying the limits of the forest which it is intended to reserve and declaring the same to be reserved from a date to be fixed by such notification.The Forest Settlement Officer shall, before the date so fixed, publish such notification in the manner prescribed for the proclamation under section 6.From the date so fixed, such forest shall be deemed to be a reserved forest.
