Section 22(c) in Himachal Pradesh Private Forests Act, 1954
(c)fixing a period of not less than six months from the date of such proclamation, and requiring every person claiming any right mentioned in sub-section (3) of section 21 (other than landlord's 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.
