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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Nagaland - Subsection

Section 12(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(1)An appeal shall lie from every order made by the Deputy Commissioner under sub-section (1) of Section 5 or under Section 7 in respect of any public land to an Appellate Officer who shall be the Commissioner of the State of Nagaland.