When the Forest Settlement Officer has admitted a claim to lands, he shall ascertain from the Forest Officer attending the enquiry, which course of those laid down in Section 15 of the Forest Act it is desirable to follow, and he shall if necessary, grant an adjournment, to enable the Forest Officer to consult the Chief Conservator of Forests for submitting his reply. The Forest Settlement Officer shall also hear the claimant whose claim has been admitted, before making his report to the Government under Section 14 of the Forest Act.
