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State of Nagaland - Section
Section 10 in Rules for the Establishment and Control of Forest Villages, 1969
10.
In addition to cultivating land at concessional rates of revenue for which an annual patta will be issued by the Divisional Forest Officer, each householder in a forest village will be allowed free grazing for all necessary plough cattle and ten heads of other cattle, but this term shall not include buffaloes in cases where on account of proximity to plantations or other considerations they are likely to cause damage. Cattle belonging to outsider shall not be allowed to be kept by a forest villager.Note: - The number of necessary plough cattle is fixed as follows :| Landunder cultivation | Numberof plough cattle allowed free |
| Up to 4 acres | 1 pair |
| Above 4 acres and up to 6 acres | 2 pairs |