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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Nagaland - Subsection

Section 45(2) in Nagaland Forest Act, 1968

(2)If such timber is claimed by more than one person the Forest Officer may either deliver the same to any of such persons whom he deems entitled thereto, or may refer the claimants to the Civil Court and retain the timber pending the receipt of an order from such Court for its disposal.