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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Nagaland - Subsection

Section 11(2) in Nagaland Jhumland Act, 1970

(2)Where it appears that undue erosion or diminution of the supply of water required or likely to he required for irrigation is resulting or is likely to result from the cultivation of any jhumland the Deputy Commissioner may direct be general or special order that the jhumland shall not be cultivated by any person for a period not exceeding ten years.