Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Nagaland - Subsection Section 36(2) in Nagaland Forest Act, 1968 (2)The State Government may, for any such purpose, construct at its own expense, in or upon any forest or waste land, such work as it thinks fit.
