Section 6 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
6. Amendment of section 12 of Act XVI of 1927.
- Section 12 of the principal Act shall be renumbered as sub-section (1) of that section, and after the sub-section so renumbered, the following sub-section shall be inserted, namely :-"(2) A copy of the order passed under sub-section (1) shall be furnished to the claimant by the Forest Settlement Officer, and another copy of that order shall be forwarded to the Forest Officer who attended the inquiry, or if no such Officer attended, to the Divisional Forest Officer."
