14. Forest Settlement Officer to report to Government result of inquiry.
- When the following events have occurred, namely.-(a)the period fixed under section 6 for preferring claims has elapsed, and no claim has been preferred;(b)all claims made within such period have been disposed of by the Forest Settlement Officer;(c)the period fixed by section 11 for appealing from the orders passed on such claims has elapsed ; and(d)an appeal, if any, presented within such period has been disposed of by the appellate authority;the Forest Settlement Officer shall submit to the Government a report stating that no claims have been preferred, or setting forth the claims which have been finally admitted or rejected, as the case may be.
