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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Nagaland - Subsection

Section 17(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(2)Any magistrate convicting a person under sub-section (1) may summarily make an order for the eviction of that person from the public land and such eviction shall be without prejudice to any other action that may be taken against such person under this Act.