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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Nagaland - Subsection

Section 33(1) in Nagaland Forest Act, 1968

(1)No person shall make Use of any forest produce or any land at the disposal of the Government and not included in a reserved forest or village forest, except in accordance with rules to be made by the State Government in this behalf, or as provided by the last section of this Chapter.