Section 6(15) in Revenue Standing Orders Relating to Forest Settlement
(15)Board's Proceedings, dated the 23rd May 1902, Forest No. 157. - In submitting notifications under section 16 of the Forest Act, Collectors should satisfy themselves that the lands and trees to which private rights have been admitted at settlement have been well defined and marked, the lands being permanently demarcated on the ground and the trees marked, numbered and stamped and should, invariably mention in their covering letter to the Chief Conservator of Forests that they have done so.Appendix
