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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(d) in Nagaland Forest Act, 1968

(d)fixing a period of not less than three months from the date of the publication of such proclamation, and requiring every person claiming any right or making any claim referred to or mentioned in Section 4 either to present to such officer within such period a written notice specifying, or to appear before him within such period and state the nature of such right of claim.