Section 6(5) in Revenue Standing Orders Relating to Forest Settlement
(5)Board's Proceedings, dated-the 31st March 1890, Forest No. 178. - It is not illegal to include in a notification under section 4 of the Forest Act any land over which the Government recognizes any claims or about which there is dispute; but where the dispute relates to a large tract of land, it is better to proceed under the Tamil Nadu Survey Boundary Act, 1923 (Tamil Nadu Act VIII of 1923) before notifying the area under the Forest Act. The mere fact that the land is notified under section 4 does not of itself forbid the exercise of the private rights of the claimant to the land excepting his right to clear land for cultivation without the permission of the Forest Settlement Officer or to get a patta without the sanction of Government.
