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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Nagaland - Subsection

Section 7(2) in Nagaland Forest Act, 1968

(2)The Forest Settlement Officer shall at the same time consider and record any objection which the Forest Officer, if any, appointed under Section 4 to assist him, may make to any such claim or with respect to the existence of any such right or practice.