Section 6(c) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(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.
