Section 4 in Management and Working of the Forests
4. Under (1) the Forest Settlement Officer is required to -
(a)specify the limits of the proposed forest*;(b)explain the consequences which will ensue on the reservation of the forest;(c)fix a period during which claims may be preferred either in writing or in person.*A forest tract proposed to be reserved frequently includes village land or lands the ownership of which is at least questionable, and it has been considered inconsistent with Section 5 of the Act to permit new clearings in such land. This circumstance may result in hardships or militate against reservation. The difficulty can be overcome by excluding these lands by special mention, from the revisions of the preliminary Notifications.
