Section 23(b) in Gujarat Wild Animals and Wild Birds Protection Act, 1963
(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.
