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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(1)(i) in Nagaland Jhumland Act, 1970

(i)The Deputy Commissioner/Additional Deputy Commissioner has approved on the recommendation of the Village and Area Council concerned of such lease on the ground that such lease benefits the Village or the Community; or