The original records of all Forest Settlement inquires shall be carefully sorted, arranged, stitched and kept under seal in the District Collector's General Record Room, but apart from other Records. A correct copy of the Settlement map of the Reserve showing the boundaries notified under Section 4 of the Forest Act, the final boundaries notified under Section 19 of the Forest Act and all rights admitted during Settlement, duly signed by the Forest Settlement Officer, shall form part of the Record.
