Section 27 — Power to declare forest no longer reserved.

(1) The 1 [State Government] may, by notification in the 2 [Official Gazette], 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 in consequence of such cessation. STATE AMENDMENTS Uttar Pradesh Addition of new section 27-A.-- In Chapter II of the principal Act, after section 27, the following new section shall be added, namely-- "27-A. Finality of orders etc.-- No act done, order made or certificate issued in exercise of any power conferred by or under this Chapter shall, except as hereinbefore provided, be called in question in any Court." [Vide Uttar Pradesh Act XXIII of 1965, s. 12]

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