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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(1)(b) in Nagaland Forest Act, 1968

(b)if such claims have been made, the period fixed by Section 14 for appealing from the orders passed on such claims has elapsed, and all appeals, if any, presented within such period have been disposed of by the Appellate Officer ; and