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 18] [Entire Act] State of Nagaland - Subsection Section 18(1) in Nagaland Jhumland Act, 1970 (1)Provided that no such order shall be till the expiration of one month from the date of the seizure of such property1 or without hearing the person claiming right thereto.
