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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(1)(ii) in Nagaland Jhumland Act, 1970

(ii)the lessor is by reasons of age or infirmity, unable to cultivate or utilise it and the lessee is a member of the same village or community as the less or.