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State of Nagaland - Section

Section 17 in Nagaland Forest Act, 1968

17. Extinctions of rights not claimed.

- Rights in respect of which no claim has been preferred under Section 5 and of the existence of which no knowledge has been acquired by inquiry under Section 7 shall thereupon be extinguished, unless, before the publication of such notification, the person claiming them has satisfied the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under Section 5.