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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Nagaland - Subsection

Section 21(1) in Nagaland Forest Act, 1968

(1)Notwithstanding anything herein contained, no right continued under Section 12 shall be alienated by way of grant, sale, lease, mortgage, or otherwise without the previous sanction of the State Government:Provided that, when any right is continued for the beneficial enjoyment of any land or building, it may be sold or otherwise alienated with such land or building without such sanction.