Section 10(1) in Nagaland Habitual Offenders Act, 1967
(1)Any person deeming himself aggrieved by the registration or re-registration, of his name under Section 4, or, as the case may be, under Section 9 or by an order under sub-Section (2) of Section 7 may within the prescribed period make a representation to the State Government against such registration, re- registration or order,
