Section 21(3) in Himachal Pradesh Private Forests Act, 1954
(3)If no objection is presented under clause (c) of section 20 or if such objection is presented and is finally disposed of under the provisions of this section, the State Government may, where it considers that any area included in the notification issued under section 20, should be constituted a Controlled Forest, issue a notification -(a)declaring that it has been decided to constitute such area a Controlled Forest;(b)specifying as nearly as possible the situation and limit of that area; and(c)appointing a Forest Settlement Officer to enquire into and determine the existence, nature and extent of any rights other than landlord's rights alleged to exist in favour of any person in or over any area comprised within such limits, or in or over any forest produce and to deal with the same as provided in this chapter.
