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State of Odisha - Section

Section 50 in The Orissa Forest Act, 1972

50. Notice to claimants of drift timber.

- Public notice shall, from time to time, be given by the Divisional Forest Officer of timber collected under Section 49 and every 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.