Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Nagaland - Section

Section 29 in Nagaland Forest Act, 1968

29. Power to make rules for village forest.

(1)The State Government may make rules for regulating the management of village forests, prescribing the conditions under which the community or group of communities, for the benefit of which any such forest is constituted may be provided with forest produce or with pasture/and their duties in respect of the protection and improvement of such forest.
(2)The State Government may by such rules declare any of the provisions of Chapter II of this Act to be applicable to village forest.