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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Nagaland - Subsection

Section 28(1) in Nagaland Forest Act, 1968

(1)The State Government may, by notification in the official Gazette, constitute any land at the disposal of the Government a village forest for the benefit of any village community or group of village communities, and may in like manner vary or cancel any such notification.