Section 12(2)(iii) in Nagaland Forest Act, 1968

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State of Nagaland - Subsection

Section 12(2)(iii) in Nagaland Forest Act, 1968

(iii)whether the right is a right of pasture or a right to forest produce, such other particulars as may be required in order to define the extent of the right which is continued, the mode in which it may be exercised, and the extent to which the benefit thereof may be leased, sold or bartered.

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State of Nagaland - Subsection

Section 12(2)(iii) in Nagaland Forest Act, 1968