40B. Notice to claimants of timber collected under section 40-A.
- Public notice shall, from time to time, be given by the Forest Officer of timber collected under section 40-A. A copy of such notice shall also be published in the Official Gazette and in the Official Gazette of the district. 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 not less than two months from the date of such notice, a written statement of such claim.
