56. Presumption that timber or forest produce belongs to the Central or State Government.
- When, in any proceedings taken under this Act, or in consequence of anything done under this Act, a question arises as to whether any forest-produce is the property of the [Central or State Government] [The word 'Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted for 'Crown' by the Adaptation (Amendment) Act, 1950.], such produce shall be presumed to be the property of the [Central or State Government] [The word 'Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted for 'Crown' by the Adaptation (Amendment) Act, 1950.] until the contrary is proved.
