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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Nagaland - Subsection

Section 38(2) in Nagaland Forest Act, 1968

(2)The owner of any forest or land comprised in any notification under Section 38, or if there be more than one owner thereof, the owners of shares therein amounting in the aggregate to at lest two-thirds thereof, may at any time not less than three or more than twelve years from the date thereof, require that such forest or land shall be acquired for public purposes and the State Government shall acquire such forest or land accordingly.