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Union of India - Section

Section 4 in Indian Forest Act, 1927

4. Notification by State Government.

(1)Whenever it has been decided to constitute any land a reserved forest, the [State Government] [[Substituted by A.O.1950, for "ProvincialGovernment".]] shall issue a notification in the Official Gazette
(a)declaring that it has been decided to constitute such land a reserved forest;
(b)specifying, as nearly as possible, the situation and limits of such land; and
(c)appointing an officer (hereinafter called the Forest Settlement Officer) to inquire into and determine the existence, nature and extent of any rights alleged to exist in favour of any person in or over any land comprised within such limits, or in or over any forest-produce, and to deal with the same as provided in this Chapter.
Explanation. For the purpose of clause (b), it shall be sufficient to describe the limits of the forest by roads, rivers, ridges or other well-known or readily intelligible boundaries.
(2)The officer appointed under clause (c) of sub-section (1) shall ordinarily be a person not holding any forest-office except that of Forest Settlement Officer.
(3)Nothing in this section shall prevent the [State Government] [Substituted by A.O.1950, for "Provincial Government".] from appointing any number of officers not exceeding three, not more than one of whom shall be a person holding any forest-office except as aforesaid, to perform the duties of a Forest Settlement Officer under this Act.
[Maharashtra].- In its application to the State of Maharashtra, in Section 4(1), after the words the State Government, insert or subject to the general or special orders of the State Government, the Commissioner.[Maharashtra Act 8 of 1958, Section 3 read with Maharashtra Gazette, Ext., Pt. IV-B, p. 502, dated 13-6-1980.]