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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(2) in Nagaland Forest Act, 1968

(2)Nothing in this section shall be deemed to prohibit any act done with the permission in writing of the Forest Settlement Officer, or any clearings lawfully made for jhum cultivation by persons in the habit of practising such cultivation on such land.