Section 22 in The West Bengal Private Forests Act, 1948.
22. Proclamation by Forest Settlement-Officer.
(1)The Forest Settlement-Officer shall publish in the neighbourhood of the forest in respect of which he has been appointed, a proclamation in Bengali and, if any other language has been prescribed in this behalf for the local area in which such forest is situated, also in such other language -(a)specifying, as nearly as possible, the situation and limits of such forest;(b)explaining the measures proposed for, and the consequences which will ensue on, the conservation of such forest; and(c)requiring every person who claims any right, other than a right of ownership, over such forest or over any, forest-produce from such forest, to give to such Forest Settlement-officer, within a period of not less than three months to be stated in the proclamation, particulars, either in writing or by word of mouth, of such right and the amount and nature of the compensation, if any, claimed in respect thereof.(2)The Forest Settlement-Officer shall take down in writing all statements made by word of mouth under clause (c) of sub-section (1).
