(1)The Forest Settlement Officer shall consider every objection and inquire into every claim made under section 6, after recording in writing the statements made or evidence given in pursuance of the proclamation published or notice served under that section. He shall record any representation which the forest officer, if any, representing the Forest Department under sub-section (3) of section 4, may make in respect of any such objection or claim.(2)The evidence under sub-section (1) shall be recorded in the manner provided by the Code of Civil Procedure, 1908 in appealable cases.
