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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Nagaland - Subsection

Section 43(2) in Nagaland Forest Act, 1968

(2)Such timber may be collected by any Forest Officer or other person entitled to collect the same, and may be brought to such stations as Forest Officer specially empowered in this behalf may from time to time notify as stations for the reception of drift timber.