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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(1) in Nagaland Forest Act, 1968

(1)In the case of a claim relating to the practice of jhum cultivation the Forest Settlement Officer shall record a statement setting forth the particulars of the claim and of any local rule or order under which the practise is allowed or regulated, and submit the statement to the State Government, together with his opinion as to whether the practice should be permitted or prohibited wholly or in part.