Section 12(2)(ii) in Nagaland Forest Act, 1968

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Nagaland - Subsection

Section 12(2)(ii) in Nagaland Forest Act, 1968

(ii)where the right is the right to forest produce, the quantity of such produce, which the claimant is authorised to take or receive and the local limits within which, the season during which and the mode in which, the taking or receiving of such produce is permitted ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Nagaland - Subsection

Section 12(2)(ii) in Nagaland Forest Act, 1968