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State of Rajasthan - Section

Section 9 in Rajasthan Forest (Settlement) Rules, 1958

9. Procedure for Drafting Final Notifications under Section 20 of the Act.

(a)When all the claims preferred by the villagers have been enquired into and decided and the limitation period prescribed under Section17 of the Act is over, the Forest Settlement Officer will take up the Draft of the Final Notification under Section 20 of the Act which will be drawn separately:-
(1)Where no claims (neither rights nor concessions) have been admitted.
(2)Where claims (rights) have been admitted.
(3)Where concessions only have been admitted.
(4)Where both rights and concessions have been admitted.
(b)These drafts will be accompanied by the abstract lists of rights and concessions as per proforma attached to the Form 'J'.
(c)The boundary description should be given in one of the following two Forms.
Description Form: - From pillar No. 1 situated on a spur by straight line from pillar No. 38 on the bank of a nala. Thence along the western sides of the nala to pillar No. 39 on a ride etc. bank to pillar No. 1.Tabular Form:-
Pillar No. 1 to Pillar No. 2 10 Chains 70 links in westward or northesterly direction
Pillar No. 2 to Pillar No. 3 — do —
Note. - If lengths are measured in chains and links the length of the chain and the link must be specified in feet or metre. Chains means a chain of 66'/165' length. The measurements of length indicates measurement along the surface of the ground.