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State of Karnataka - Section

Section 54 in Karnataka Forest Act, 1963

54. Notice to claimants of drift timber.

- Public notice shall from time to time be given by the Forest Officer, of timber collected under section 53. 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 of not less than thirty days from the date of such notice a written statement of such claim.