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State of Nagaland - Section

Section 44 in Nagaland Forest Act, 1968

44. Notice to claimants of timber of those kinds.

(1)Public notices shall, from time to time as occasion may require, be given by a Forest Officer specially empowered in this behalf of timber collected under the last foregoing section.
(2)Such notice shall contain a description of the timber, and will require any person claiming the same to present to such officer, within a period not less than one month the date on which such notice is given a written statement of such claim.