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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Nagaland - Subsection

Section 59(1) in Nagaland Forest Act, 1968

(1)Any Forest Officer or Police Office who vexatiously and unnecessarily seizes and property on present of seizing property liable to confiscation under this Act, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.