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State of Nagaland - Section

Section 20 in Nagaland Jhumland Act, 1970

20.

Any person claiming to be interested in property seized under section 14 may within one month from the date of any order passed by a Magistrate under section 16, 17 or section 18 present any appeal therefrom to the Court to which orders made by such Magistrate are ordinarily appealable and the order passed on such appeal shall be final.