Section 4 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
4. Duration of certain leases in absence of written contract or local law.
(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.(2)Every notice under sub-section (1) shall be in writing signed by or on behalf of the persons giving it, and either be sent by post to the party who is intended to be bound by it or be tendered or delivered personally to such party unless he has an agent empowered to accept such notice, in which case the notice may be tendered or delivered to such agent, and where such party cannot be found and no agent empowered to accept the notice on his behalf, the notice may be tendered to any adult male member of the family of such party, or if such tendering or delivery is not possible, such notice may be affixed to a conspicuous part of the property.
