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State of Kerala - Section

Section 43 in Kerala Forest Act, 1961

43. Notice to claimants of drift timber.

- As soon as any timber is collected under section 42 the Divisional Forest Officer shall publish a notice in the Gazette requiring any person. claiming the same to present to him within a period of not less than one month from the date of such notice, a written statement of such claim Such notice shall contain a description of the timber and the place from which it was collected and the station where it is stored. Copies of this notice shall be affixed in the Divisional Forest Office and the concerned Forest Range Office.