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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(3)(a) in Nagaland Forest Act, 1968

(a)by altering the limits of the land under settlement as to exclude land to sufficient extent of a suitable kind, and in a locality, reasonably convenient for the purpose of the claimants ; or