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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Nagaland - Subsection

Section 11(3) in Nagaland Forest Act, 1968

(3)Where the right is a right to forest produce, the Forest Settlement Officer shall record whether the forest produce obtained by the exercise of such right may be leased, sold, or bartered, and such other particulars as may be necessary in order to define the existence, nature, and extent of the right.