- When a notification has been issued under Section 4, the Forest Settlement Officer, in the prescribed manner, publish in Oriya in every town and village in the neighbourhood of the land comprised therein, a proclamation -(a)specifying, as nearly as possible, the situation and limits of the proposed forest;(b)explaining the consequences which, as hereinafter provided will ensue on the reservation of such forest; and(c)fixing & period of not less than three months from the date of such proclamation, and requiring every person claiming any right mentioned in Section 4 or Section 5 within such period either to present to the Forest Settlement Officer a written notice specifying or to appear before him and state the nature of such right and the amount and particulars of the compensation, if any, claimed in respect thereof.
