Claims on behalf of a family may be presented by any member of the family, on behalf of a tribe or community, by any member of the tribe or community; on behalf of joint claimants or pattadars, by any one of them; and on behalf of a kara, by any man of that kara. In all these cases, notice of the claim shall be given by the Forest Settlement Officer to the other members or persons jointly or severally interested and they must be made parties if they wish.
