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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Nagaland - Subsection

Section 11(2) in Nagaland Forest Act, 1968

(2)When a claim to any such right is admitted, if the right is for the beneficial enjoyment of any land or building, the Forest Settlement Officer shall record the destination, position, and area of such land or the destination and position of such building.