Section 22 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
22. Disposal of unclaimed timber.
- If no such statement is presented as aforesaid, or if the claimant omits to prefer his claim in the manner and within the period prescribed by the notice issued under section 20, or, on such claim having been so preferred by him and having been rejected, omits to institute a suit to recover possession of such timber within the further period limited by section 21, the ownership of such timber shall vest in the Government or, w hen such timber has been delivered to another person under section 21 in such other person, free from all incumbrances not created by him.
