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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(3)(ii) in Nagaland Forest Act, 1968

(ii)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under Section 7 of the Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965);