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State of Nagaland - Section

Section 14 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

14. Bar to suits or other legal proceedings.

- No suit or other legal proceedings shall lie in any Court in respect of the eviction of any person who is in unauthorised occupation of any public land or the recovery of any damages or costs awarded under this Act or any portion of such damages or costs.