- When a notification has been published under Section 4, the Forest Settlement Officer shall publish in any prescribed language or languages at the headquarters of each district and sub-division in which any portion of the land comprised in such notification is situated, and in every town and village in the neighbourhbood of such land a proclamation-(a)specifying as nearly as possible the situation and limits of the proposed forest;(b)setting forth the substance of the provision of the next following section ;(c)explaining the consequence which, as hereinafter provided, will ensure on the reservation of such forest; and(d)fixing a period of not less than three months from the date of the publication of such proclamation, and requiring every person claiming any right or making any claim referred to or mentioned in Section 4 either to present to such officer within such period a written notice specifying, or to appear before him within such period and state the nature of such right of claim.
