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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Nagaland - Subsection

Section 40(1) in Nagaland Forest Act, 1968

(1)The control of all rivers and their banks as regards the floating of timber, as well as the control of forest produce in transit by land or water, is vested in the State Government, and the Government may make rules to regulate the transit of any forest produce.