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State of Kerala - Section

Section 69 in Kerala Forest Act, 1961

69. Presumption that timber or forest produce belongs to Government.

- When, in any proceedings taken under this Act, or in consequence of anything done under this Act, a question arises as to whether any forest produce is the property of the Central or State Government, such produce shall be presumed to be the property of the Central or State Government, as the case may be, until the contrary is proved.