Section 11(12) in Rajasthan Forest (Settlement) Rules, 1958
(12)The views of the Collector or Commissioner in cases regarding land (the claims to which are being investigated under Section 11 of the Act) or of the Conservator or any question which may arise, should be placed before the Forest Settlement Officer by the Divisional Forest Officer in the form of a written note. Such written note shall be read aloud and shall form part of the record and shall be explained to the claimant in their vernacular language if they do not understand English.
