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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Nagaland - Subsection

Section 11(4) in Nagaland Jhumland Act, 1970

(4)No order shall be made under sub-section (2) or sub-section (3) unless a reasonable opportunity has been given to those having customary rights to the Jhumland top refer objections against such order and unless all objections so preferred have been considered and rejected as unreasonable or untenable.