(1)Timber falling under any of the following descriptions, namely:(a)timber found adrift, breached, stranded, or sunk,(b)timber bearing marks which had not been registered under Section 40,(e)timber which has been supermarked, or on which marks have been obliterated, altered, or defaced by fire or otherwise, and(d)in such areas as the State Government directs, all unmarked timber,shall be deemed to be the property of the State Government unless and until any person established his right thereto as provided in this Chapter.
