Section 15 in The U.P. Private Forests Rules, 1950
15. Hearing of claims by the Forest Settlement Officer.
(1)After a notification under sub-section (3) of Section 18 has been issued and the period specified in the proclamation under Section 19 has expired, the Forest Settlement Officer shall fix a date for hearing of the claims and issue a notice to each claimant to be present if he so desires at the hearing of the claims.(2)The landlord may be present either personally or through an authorised agent or counsel or file a written statement duly stamped in accordance with the Court Fees Act, 1870 or to both. He shall be allowed to produce evidence, both oral and documentary.
