Section 6(4) in Revenue Standing Orders Relating to Forest Settlement
(4)Board's Proceedings, dated the 3rd July 1891, Forest No. 291. - Forest Settlement Officers should, as far as possible, accept the Collector's wishes in regard to the course to be pursued under section 10(i); if they consider themselves unable to do so with propriety, they should refer the matter to the Chief Conservator of Forests for orders.
