Section 6(8) in Revenue Standing Orders Relating to Forest Settlement
(8)Board's Proceedings, dated the 2nd July 1888, Forest No. 337. - The District Forest Officer, as representing Government is competent to move the Forest Settlement Officer to exclude any portion of a proposed reserve by alteration of the notified boundary; but neither officer has the power to add to the reserve any land not included within the limits given in the notification under section 4.
