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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Nagaland - Subsection

Section 76(1) in Nagaland Forest Act, 1968

(1)When any such money is payable for, or in respect of, any forest produce, the amount thereof shall be deemed to be a first charge on such produce, and such produce may be taken possession of by a Forest Officer specially empowered in this behalf and may be retained by him until such amount has been paid.