Section 36 in The West Bengal Private Forests Act, 1948.
36. Disposal of unclaimed forest-produce.
- If no statement of claim is presented in respect of any such forest-produce after a notice has been published under sub-section (1) of section 35, or if a person whose claim has been rejected under that section omits to institute a suit under sub-section (4) thereof, the ownership of such forest-produce shall vest in the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government free from all encumbrances, or, when such forest-produce has been delivered to any person under sub-section (3) of that section, in such person free from all encumbrances not created by such person.
