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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(2)(b) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(b)require all persons concerned, that is to say, all persons who are, or may be in occupation of, or claim interest in, the public land, to show cause, if any, against the proposed order on or before such date as is specified in the notice.