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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(7)(i) in Nagaland Jhumland Act, 1970

(i)any land which has been terraced or may be terraced for the purpose of permanent or semi-permanent cultivation whether by means of irrigation or not, or