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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(1)(a) in Nagaland Forest Act, 1968

(a)the period fixed under Section 5 for preferring claims has elapsed, and all claims, if any, made within such period have been disposed of by the Forest Settlement Officer; and