Section 6 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
6. When a notification has been issued under section 4, the Forest Settlement Officer shall publish in the language commonly spoken in every town and villages in the neighborhood of the land comprised therein, a proclamation
(a)specifying, as nearly as possible, the situation and limits of the proposed forest;(b)explaining the consequences which, as hereinafter provided, will ensue on the reservation of such forest; and(c)fixing a period of not less than one month from the date of such proclamation, and requiring every person claiming any right mentioned in section 4 or section 5, within such period either to present to the Forest Settlement Officer a written statement 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.
