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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

Section 2(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(1)continuance in occupation by any person of any public land after the authority (whether by way of lease or any other mode of transfer) under which occupation of public land was allowed, has expired or has been determined for any reason whatsoever, or