(1)Where a notification has been issued under Section 4, the Forest Settlement Officer shall publish in the main language of the district, in the District Gazette concerned or where there is no such Gazette, in the Andhra Pradesh Gazette, and in the regional language in every town and village and at the headquarters of each taluk and at the office of the gram panchayat, in which any portion of land included in the said notification is situate, a proclamation,(a)specifying, as nearly as possible, the situation and limits of the land proposed to be included within the reserved forest;(b)setting forth the substance of the provisions of Section 7;(c)explaining the consequences which, as hereinafter provided, will ensue on the reservation of such forest; and(d)fixing a period of not less than six months and not more than one year from the date of publishing such proclamation at the headquarters of the taluk, and calling for objections, if any, within the period so fixed from any person interested against the declaration under clause (b) of sub section (1) of Section 4, and requiring every person claiming any right in such land either to present to the said officer, within the period so fixed, a written statement specifying , or to appear before him within the said period and state, the nature of such rights, and in either case to produce all documents in support thereof.(2)The Forest Settlement Officer shall also serve in the manner prescribed, a copy of the proclamation on every known or reputed owner or reputed owner or occupier of any land included in or adjoining the land proposed to be constituted as a reserved forest, or on his recognised agent or manager.
