Section 2(4)(b) in Nagaland Forest Act, 1968

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State of Nagaland - Subsection

Section 2(4)(b) in Nagaland Forest Act, 1968

(b)the following when found in, or brought from a forest, that is to say-

(i)trees and leaves, flowers and fruits and all other parts of produce not hereinbefore mentioned of trees ;

(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts of produce of such plants;

(iii)wild animals, birds, butterflies, insects and skins, tusks and horns (other than rhinoceros' horns), bones, silk cocoons, honey and wax and all other parts of produce of animals; and

(iv)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all produces of mines or quarries);

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State of Nagaland - Subsection

Section 2(4)(b) in Nagaland Forest Act, 1968