Section 19(v) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(v)After the expiry of period of 30 days, the Collector Forests shall hold enquiry into the rights of Government, and of the private persons at a convenient place as close to the concerned forests as possible. The date and place of enquiry shall be intimated in advance to the concerned parties.
