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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Nagaland - Subsection

Section 24(4) in Nagaland Jhumland Act, 1970

(4)Alters, moves, that such tree or timber is the property of the Government or of some person or that it destroys or defaces any boundary marks of any forest or waste land to which any provisions of this Act apply, shall be punished with imprisonment for a term which may extend to two years, or with fine or with both.