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State of Nagaland - Section

Section 20 in Nagaland Forest Act, 1968

20. Acquisition of rights over reserved forest.

- No right of any description shall be acquired in or over a reserved forest, except by succession or under grant or contract in writing made by, or with the previous sanction of, the State Government, or some person in whom such right or the power to create such right, was vested when the notification under Section 16 was published.