Section 23 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
23. Proclamation by Collector.- When a notification has been issued under section 21, the Collector shall publish in the regional language in every town and village in the neighbourhood of the area comprised therein, a proclamation-
(a)specifying as nearly as possible, the situation and the limits or the proposed game sanctuary;(b)fixing a period of not less than two months from the date of such proclamation, and, requiring, any person claiming any right mentioned in section 21 or section 22 within such period either to present to the Collector a written notice specifying or to appear before him and state, the nature of such right and the amount and particulars of the compensation (if any) claimed in respect thereof.
