Section 11(3) in Management and Working of the Forests
(3)Where No 16" cadastral map of the area exists a map on that scale should be prepared by the Forest Settlement Officer as provided under Rule 62(c) of the Forest Manual, and he should see that the demarcation on the ground agrees with the map as far as possible. But in view of the possible inaccuracy of such a map the notification should in such cases be according to the demarcation on the ground and not according to the map. Where the boundary follows natural features, such as streams, hill ridges, etc., such natural features should be referred to in the description of the boundary. Where there is no such natural feature on the boundary it should be described by numbered pillars, and care should be taken at the time of demarcation that the position of such numbered pillars is clearly shown on the ground. The distance between pillars should be measured with accuracy and given in the notification.
