(4)Subject to the provisions of Section 57, all trees, brushwood, jungle or other natural product, wherever growing or planted, other than the trees referred to in sub-sections (1) to (3) shall, with effect from the date of commencement of this Code be deemed to be the property of the State Government.Explanation. - For the purposes of this section, and Section 59, the expression 'unoccupied land' means the land in a village other than the land held by tenure-holders.
