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State of Nagaland - Section

Section 66 in Nagaland Forest Act, 1968

66. Cattle Trespass Act, 1871 to apply.

- Cattle trespassing in a reserved forest or in a village forest shall be deemed to be cattle doing damage to a public plantation within the meaning of Section 11 of the Cattle Trespass Act, 1871, and may be seized and impounded as such by any Forest Officer or Police Officer.