Section 22 in Himachal Pradesh Private Forests Act, 1954
22. Proclamation by Forest Settlement Officer.
- When a notification has been issued under sub-section (3) of section 21 the Forest Settlement Officer shall publish in every town and village in the neighbourhood of the area comprised therein, a proclamation -(a)specifying as nearly as possible the situation and limits of the proposed area;(b)explaining the consequence which, as hereinafter provided will ensure when such area is constituted a Controlled Forest; and(c)fixing a period of not less than six months from the date of such proclamation, and requiring every person claiming any right mentioned in sub-section (3) of section 21 (other than landlord's rights) within such period either to present to the Forest Settlement Officer a written notice specifying or to appear before him and state the nature of such right and the amount and particulars of the compensation, if any, claimed in respect thereof.
