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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Nagaland - Subsection

Section 33(2)(h) in Nagaland Forest Act, 1968

(h)prescribe or authorise any Forest Officer to prescribe, subject to the control of the State Government, the fees, royalties, or other payments for forest produce, and the manner in which such fees, royalties, or other payments are to be levied, whether in transit or partly in transit, or otherwise.