Section 3(6) in The United Provinces Private Forests Act, 1948
(6)"Forest Settlement Officer" means an officer who shall ordinarily be a Revenue Officer, appointed by the State Government to perform the duties of a Forest Settlement Officer under this Act, the State Government may, however, appoint any number of officers, not exceeding three, not more than one of whom shall be a person holding any forest office, to perform the duties of a Forest Settlement Officer under this Act;
