Section 4(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)In the absence of a contract or local law to the contrary, a lease of public land for agricultural or manufacturing purposes shall be deemed to be a lease from year to year terminable on the part of either lessor or lessee after six months' notice ; and a lease of public land for any other purpose shall be deemed to be a lease from month to month terminable on the part of either lessor or lessee by fifteen days' notice.
