- Whenever it is proposed to constitute any land a reserved forest, the [Government] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of l937.] shall publish a notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of l937.] and in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of l937.] of the district -(a)specifying, as nearly as possible, the situation and limits of such lands;(b)declaring that it is proposed to constitute such land a reserved forest;(c)appointing an officer (hereinafter called the Forest Settlement Officer) to inquire into and determine the existence, nature and extent of any rights claimed by, or alleged to exist in favour of, any person in or over any land comprised within such limits, or to any forest-produce of such land, and to deal with the same as provided in this Chapter.The officer appointed under clause (c) of this section shall, ordinarily, be a person other than a Forest Officer, but a Forest Officer may be appointed by the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 ana the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] to attend on behalf of the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 ana the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] at the inquiry prescribed by this Chapter.
