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State of Sikkim - Section

Section 48 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

48. If no application is presented under section 46, or on such claim having been preferred and rejected, fails to institute a suit for recovery of the possession of such timber within thirty days from the date of rejection of his claim, the ownership of such timber shall vest with the Government free from all encumbrances.