Section 10 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
10. Procedure for drafting Final Notification under Section 20 of the Act.
(a)When all the claims preferred by the villagers have been inquired into and decided and the limitation period prescribed under section 17 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.(i)Where no claims (neither rights nor concessions) have been admitted.(ii)Where claims (rights) have been admitted.(iii)Where concessions only have been admitted.(iv)Where both rights and concessions have been admitted.(b)These drafts will be accompanied by the abstract lists of right and concessions as per annexures attached to the form 'G'.
