Section 20 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
20. Notice to claimants of drift timber.
- Public notice shall from time to time be given, by the forest Officer, of timber collected under section 19. Such notice shall contain a description of the timber, and shall require am person claiming the same to present to such officer, within a period not less than two months from the date of such notice, a written statement of such claim.
