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Indian Forest Act, 1927

46. Notice to claimants of drift timber . –

Public notice shall from time to time be given by the Forest-officer, of timber collected under section 45. Such notice shall contain a description of the timber, and shall require any person claiming the same to present to such officer, within a period not less than two months from the date of such notice, a written statement of such claim.



Indian Forest Act, 1927 Back




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