Section 19(c) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(c)in such areas as [the Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may direct all unmarked wood and timber, shall be deemed to be the property of Government unless and until any person establishes his right and title thereto as provided in this Chapter.
