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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Nagaland - Subsection

Section 23(1) in Nagaland Jhumland Act, 1970

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