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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Nagaland - Subsection

Section 14(2) in Nagaland Jhumland Act, 1970

(2)Every Officer seizing any property under this section shall place on such property a mark indicating that the same has been seized and shall, as soon as may be, make a report of such seizure to the Magistrate having jurisdiction to try the offence for which the seizure has been made.