Section 3(2)(c) in Nagaland Jhumland Act, 1970

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(2)(c) in Nagaland Jhumland Act, 1970

(c)if being a resident of a permanent village established with the prior approval of the government, he has brought the land under cultivation and the land had not been cultivated at any time within thirty years proceeding his bringing the same into cultivation.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Nagaland - Subsection

Section 3(2)(c) in Nagaland Jhumland Act, 1970