Section 18(3) in The United Provinces Private Forests Act, 1948
(3)If no objection is presented under clause (c) of Section 17 or if such objection is presented and is finally disposed of under the provisions of this section, the State Government may, where it considers that any area included in the notification issued under Section 17 should be constituted a vested forest issue a notification-(a)declaring that it has been decided to constitute such area a vested forest;(b)specifying as nearly as possible the situation and limits of that area; and(c)appointing a "Forest Settlement Officer" to inquire into and determine the existence, nature and extent of any rights other than landlord's rights alleged to exist in favour of any person in or over any area comprised within such limits, or in or over any forest produce and to deal with the same as provided in this Chapter.
