(1)The Forest Settlement Officer shall inquire into all claims made under section 6 recording all statements and the evidence in the manner prescribed by the Code of· Civil Procedure for appealable cases.(2)He shall, at the same time, consider and record any objection which the Forest Officer, if any, appointed under section 4 to attend at the inquiry on behalf of the Government, may make to any such claim.(3)He may also inquire into and record the existence of any right referred to in section 4 and not claimed in answer to the notice' issued under section 6, so far as they are ascertainable from the records of the Government and the evidence of any person likely to be acquainted with the same.
