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 3] [Entire Act] State of Nagaland - Subsection Section 3(33) in Nagaland Interpretation and General Clauses Act, 1978 (33)"immovable property" includes land, benefit to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth ;
