- The Forest Settlement -Officer shall take down in writing all statements made under Section 6, and shall not some convenient place inquire into all claims duly preferred under that section and the existence of any right's mentioned in Section 4 or Section 5 and not claimed under Section 6 so far as the same may be ascertainable from the records- of [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13 .8.1957).] and the evidence of any person likely to be acquainted with the same.
