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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(1) in Nagaland Forest Act, 1968

(1)In the case, of a claim to a right in or over any land other than the following rights, namely :
(a)a right-of-way,
(b)a right to a water-course or to use of water,
(c)a right of pasture or to forest produce.
the Forest Settlement Officer shall pass an order specifying the particulars of such claim and admitting or rejecting the same wholly or in part.