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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Nagaland - Subsection

Section 4(1) in Nagaland Jhumland Act, 1970

(1)No Jhumland to which a community has a customary right shall be transferred by sale or mortgage to any community or to any individual except on the authority of the Deputy Commissioner given on the recommendation of the Village and Area Council concerned.