- Where a notification has been issued under sub-section (3) of Section 15, the Forest Settlement Officer shall publish in the local vernacular in every town and village in the neighbourhood of the forest comprised therein, a proclamation-(a)specifying, as nearly as possible, the situation and limits of the proposed forest;(b)explaining the consequences which, as hereinafter provided will ensue when such forest is constituted a private protected forest; and(c)fixing a period of not less than three months from the date of such proclamation, and requiring every person claiming any right mentioned in Sub-section (3) of Section 15 (other than landlords' rights) within such period either to present to the Forest Settlement Officer 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.
