(1)Notwithstanding anything to the contrary contained in any law, contract, grant or other instruments but save as provided in Section, 55-B :(i)all sandal trees which may grow in any land on or after the date of commencement of the Orissa Forest (Amendment) Act, 1990; and(ii)all sandal trees existing on any land prior to the commencement of the Orissa Forest (Amendment) Act, 1990. shall be the exclusive property of the State Government.
