(1)In the case of claim to a right in or over any land, other than a right of way of right of pasture, or a right to forest produce or a water course or to use of water the Forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part after considering the particulars of such claims and the objection of the Forest Officer, if any, representing the Forest Department under Sub-section (3) of Section 4 or the, Divisional Forest Officer.
