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State of Nagaland - Section

Section 31 in Nagaland Forest Act, 1968

31. Reserved trees in unsettled tracts.

- The State Government may by notification in the official Gazette,-
(a)declare that any trees or any specified class of trees standing on any land at the disposal of the Government shall, from a date to be fixed by such notification, be reserved trees ;
(b)vary or cancel any such notification.