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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Nagaland - Subsection

Section 38(1) in Nagaland Forest Act, 1968

(1)In any case under this Chapter in which the State Government considers that in lieu of placing the forest or land under the control and management of a Forest Officer, the same should be acquired for public purposes, the State Government may proceed to acquire it in the manner provided by the Land Acquisition Act, 1894.