Section 16 in Andhra Pradesh Forest Settlement Rules, 1969
16.
Where a claim is admitted by the Forest Settlement Officer, the concerned Conservator of Forests may indicate to the Forest Settlement Officer the course under Clause (a) of Sub-section (2) of Section 10 of the Act which the Forest Department desires to be followed. The Forest Settlement Officer shall give an opportunity of being heard to the claimant whose claim has been admitted before deciding the course of action he will take in the matter.
