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State of Rajasthan - Section

Section 46 in Rajasthan Forest Act, 1953

46. Notice to claimants of drift timber.

- Public notice shall from time to time be given by the Forest Officer of timber collected under Section 45. Such notice shall contain a description of the timber, and shall require any 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.