Section 22 in Bombay Wild Animals and Wild Birds Protection Act, 1951
22. Proclamation by Collector. -
When a notification has been issued under section 20, the Collector shall publish in the regional language in every town and village in the neighbourhood of the area comprised therein, a proclamation-(a)specifying, as nearly as possible, the situation and the limits of the proposed Game Sanctuary;(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 20 or section 21 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.
