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

State of Nagaland - Subsection

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

(c)regulate or prohibit the felling, cutting, girdling, marking, lopping, tapping, or injuring by fire or otherwise of any trees, the sawing, conversion, and removal of timber, and the collection and removal of other forest produce;