Section 11(15) in Rajasthan Forest (Settlement) Rules, 1958
(15)When the Forest Settlement Officer has admitted a claim, the Forest Officer attending the inquiry of failing such, the Divisional Forest Officer will state which among the courses provided in Sections 10(1), 11, 15, 16, of the Act, it is desirable to follow, and may apply for an adjournment to enable him to take advice of superior authority before doing so. The Forest Settlement Officer will hear the claimant whose claim has been admitted before deciding what action he will take in the matter.
