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State of Assam - Section

Section 44 in Assam Forest Regulation, 1891

44. Notice to claimants of timber of those kinds.

(1)Public notice shall, from time to time as occasion may require, be given by a Forest Officer specially empowered in this behalf of timber collected under the last foregoing section.
(2)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 of not less than one month from the date on which such notice is given, a written statement of such claim.