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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Nagaland - Subsection

Section 40(2)(e) in Nagaland Forest Act, 1968

(e)in the case of timber formed in a raft or fastened to the shore, prohibit the loosening or the setting adrift of such timber by any person not the owner thereof or not acting on behalf of such owner or the Government;