- Where no statement is presented in the manner and within the period prescribed by notice issued under Section 44 or where such statement having been so presented and the claim rejected, the claimant omits to institute a suit to recover possession of such timber within the further period mentioned in Section 45, the ownership of such timber shall vest in the State Government free from all encumbrances or when such timber has been delivered to another person under Section 45, in such other person free from all encumbrances not created by him.
