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State of Nagaland - Section

Section 19 in Nagaland Jhumland Act, 1970

19. Procedure as to perishable property.

- The Magistrate may notwithstanding anything herein before contained, direct the sale of any property seized under section 14 and subject to speedy and natural decay, and may deal with the proceeds as he might have dealt with such property if it had not been sold.