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Indian Forest Act, 1927 4. Notification by State Government – (1) Whenever it has been decided to constitute any land a reserved forest, the State Government shall issue a notification in the Official Gazette - a) declaring that it has been decided to constitute such land a reserved forest; b) specifying, as nearly as possible, the situation and limits of such land; and appointing an officer (hereinafter called "the Forest Settlement - officer") to inquire into and determine the existence, nature and extent of any rights alleged to exist in favor of any person in or over any land comprised within such limits or in or over any forest-produce, and to deal with the same as provided in this Chapter. Explanation - For the purpose of clause (b), it shall be sufficient to describe the limits of the forest by roads, rivers, ridges or other well-known or readily intelligible boundaries. (2) The officer appointed under clause (c) of sub-section (1) shall ordinarily be a person not holding any forest-office except that of Forest Settlement-officer. (3) Nothing in this section shall prevent the State Government from appointing any number of officers not exceeding three, not more than one of whom shall be a person holding any forest-office except as aforesaid, to perform the duties of a Forest Settlement-officer under this Act.    |
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