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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(1) in Nagaland Jhumland Act, 1970

(1)A customary right to Jhumland- shall be deemed to be established in favour of a village, or community when such village or community has enjoyed the right according to the existing local custom to cultivate or utilise such Jhumland for not less than thirty years.