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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(6) in Nagaland Forest Act, 1968

(6)"Land at the disposal of the Government" means land in respect of which no person has acquired-
(a)a permanent, inheritable and transferable right of use and occupancy under any law for the time being in force ; or
(b)any right created by grant or lease made or continued by, or on behalf of, the Government not being land vested in the Government for the purposes of the Central Government ;