After the final orders of the Government in regard to the claims admitted by the Forest Settlement Officer are passed under Sections 15, 16, 17 and 18 of the Forest Act, the Chief conservator of Forests shall prepare and submit to the Government a draft Notification under Section 19 of the Forest Act. The boundary description therein given should refer to the following features:(a)Surveyed and demarcated village boundaries and their marks;(b)Surveyed and demarcated field boundaries and Khandom marks;(c)roads, paths, rivers, canals and railways;(d)natural features, such as ridges or spurs of well-known hills, banks of rivers, of streams, etc., and(e)in the absence or other marks of features, forest boundaries and their marks, such as cairns, giving approximately the direction and distance from point to point or cairn to cairn.The description of boundaries should start from the northwest corner and go round the land along the northern, eastern, southern and western sides, in order. The list of admitted claims which are finally treated as enclosures within the Reserved Forest should be embodied in the Notification under Section 19 of the Forest Act at the foot of the boundary description.
