Section 2(9) in The West Bengal Private Forests Act, 1948.
(9)"Forest Settlement-officer" means an officer, who shall ordinarily be a Revenue Officer, appointed by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform the functions of a Forest Settlement-officer under this Act and includes a Board, the procedure of which shall be as prescribed, appointed by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform such functions, consisting of not more than three officers of whom at least two shall be Revenue Officers;
