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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(1)Where any person has been evicted from any public land under Section 8, the Deputy Commissioner may remove or cause to be removed, or dispose of, by public auction, any property remaining on such land.