Section 15(3) in The Bihar Private Forest Act, 1947
(3)If no objection is presented under clause (c) of [sub-section (1) of Section 14] [Inserted by Bihar Act 1 of 1950.] or if such objection, is presented and is finally disposed of under the provision of this section, the [State] [Substituted by A.L.O.] Government may, where it considers that any area included in the notification issued under Section 14 should be constituted a private protected forest, issue a notification-(a)declaring that it has been decided to constitute such area a private protected forest;(b)specifying as nearly as possible the situation and limits of that area; and(c)appointing an officer (hereinafter called the "Forest Settlement Officer") to inquire into and determine the existence, nature and extent of any rights other than landlords' rights alleged to exist in favour of any person in or over any land comprised within such limits, or in or over any forest produce and to deal with the same as provided in this Chapter.
