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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Nagaland - Subsection

Section 32(1) in Nagaland Jhumland Act, 1970

(1)The Government shall not be responsible for any loss or damage which may occur in respect of any forest produce while at a Revenue Station established under a rule made section 29, or while detained elsewhere for the purposes of this Act, and no Forest Officer shall be responsible for any such loss or damage unless he shall have caused the same negligently, maliciously or fraudulently.