Section 46 — Notice to claimants of drift-timber.

The Indian Forest Act, 1927
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.

Official Hindi (PDF) ↗

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