(1)When a notification has been issued under section 4, the Forest Settlement Officer shall publish in the Gazette and at the headquarters of each taluk in which any portion of the land included in such notification is situate, and in every town, village and headquarters of Panchayats in the neighbourhood of such land, a proclamation-(a)specifying, as nearly as possible, the situation and limits of the land proposed to be included within the Reserved Forest,(b)setting forth the substance of the provisions of section 7,(c)explaining the consequences which, as hereinafter provided, will ensue on the reservation of such forest, and(d)fixing a period not less than three and not exceeding six months from the date of publishing such proclamation in the Gazette, and requiring every person claiming any right referred to in section 4 either to present to such officer, Within such period, a written statement specifying, or to appear before him within such period and state, the nature of such right, and in either case, to produce all documents and other evidence in support thereof.
