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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Nagaland - Subsection

Section 29(1) in Nagaland Forest Act, 1968

(1)The State Government may make rules for regulating the management of village forests, prescribing the conditions under which the community or group of communities, for the benefit of which any such forest is constituted may be provided with forest produce or with pasture/and their duties in respect of the protection and improvement of such forest.