Section 8A(4) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(4)If the High Court decides that any land is not a private forest or that a private forest or portion there of has not vested in the Government, the custodian shall, as soon as may be , restore possession of such land or private forest or portion, as the case may be, to the person in possession there of immediately before the appointed day.
