Section 8(c) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(c)After publication of the final notification in the official Gazette, the Forest Settlement Officer will arrange to send a copy of the village map alongwith a list of khasra numbers included in the Reserved forest and the statement of rights and concessions admitted therein to the Divisional Forest Officer and the District Collector for making necessary entries in the Revenue Records. On the expiry of a period of one year from the date of final notification, the records will be deposited with the District Collector concerned.
