(1)(a)All timber found adrift, beached, stranded or sunk,(b)All timber bearing marks which have not been registered in accordance with the rules made under section 29 or on which the marks have been obliterated, altered or defaced by fire or otherwise, and(c)All unmarked timber found in such areas as the Government may specify,shall be deemed to be the property of the Government unless and until, any person establishes his right and title thereto as provided in this Chapter.
