Section 7 in Andhra Pradesh Forest Settlement Rules, 1969
7.
At the time of settlement, the Forest Settlement Officer shall verify the gairn land available in the village limits for the use of community and if it is not equal to the minimum area required for reservation for communal purposes in respect of the said village he shall provide for the same in consultation with the District Collector by deleting a portion of the proposed forest block from the periphery. He shall intimate the revenue authorities particularly, the Collector and the Tahsildar as to the purpose for which the area is so left out and inform them to enter it in the prohibitory order book so as to make them un-assignable or any other purpose.
