Section 6(10) in Revenue Standing Orders Relating to Forest Settlement
(10)Board's Proceedings, dated the 24th February 1893, Forest No. 128. - It is only in rare cases that a reference to the District Forest Officer should be required to ascertain the areas of portions of blocks excluded at settlement. The Forest Settlement Officer should be able, with the help of a scale, to find out from the map the area of the portions to be excluded as well as the District Forest Officer could do it. He can also refer to the village karnam where necessary.
