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State of Nagaland - Section

Section 28 in Nagaland Forest Act, 1968

28. Constitution of village forest.

(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.
(2)Every such notification shall specify the limits of such village forest.