- When a notification has been issued under Section 4 the Forest Settlement Officer shall publish- in Hindi in writing as well as by beat of drum in every town and village in the neighbourhood of the land comprised therein, a proclamation:-(a)specifying, as merely as possible, the situation and limits of the proposed forest;(b)explaining the consequences which, as hereinafter provided, will ensue on the reservation of forest; and(c)fixing a period of not less than three months from the date of such proclamation requiring every person claiming any right mentioned in Section 4 or Section 5 within such period either to present to the Forest Settlement Officer a written notice. specifying, of to appear before him and state, the nature of such right and the amount and particulars of the compensation (if any) claimed in respect thereof.
