Section 6(7) in Revenue Standing Orders Relating to Forest Settlement
(7)Board's Proceedings, dated the 31st October 1892, Forest No. 605 and 25th January 1893, Forest No. 54. - Lands which it is necessary to acquire for forest settlement purposes must invariably be acquired under the Land Acquisition Act. In this connection, attention is invited to the instructions contained in Board's Standing Order No. 90 (New Edition).
