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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(12) in Nagaland Jhumland Act, 1970

(12)"Village" means a group of houses established as a permanent provides that it always remains within a specific area although part or the whole of such village may, subject to the approval of he Government, migrate from time to time to different localities with the area.