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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(3) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(3)The Deputy Commissioner shall cause a copy of the order made under sub-section (1) to be served in the manner referred to in sub-section (3) of Section 5.