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State of Nagaland - Section

Section 13 in Nagaland Jhumland Act, 1970

13. Penalty for disobedience or violation of orders or direction.

- Any person who intentionally disobeys or violates any of order or direction passed by competent authority under any of the provisions of this Act shall on conviction for such offence, be punished by simple imprisonment not exceeding one month or with a fine not exceeding Rs. 500/- (Rupees Five Hundred) or with both.