115. Inviting claims to land appearing to have no owner.
(1) When any local area is under survey and record operations or only under record operations, the Land Records Officer shall make lists of all lands in such area which appear to him to have no lawful owner and shall thereupon issue a proclamation declaring his intention to demarcate such lands as the property of the State and inviting any person having any claims to or over them to present, within three months from the date of such proclamation, a petition in writing setting forth such claims and the ground therefor.(2)If any such petition is presented the Land Records Officer shall decide it summarily after making such inquiry as he deems necessary.
