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 12] [Entire Act] State of Nagaland - Subsection Section 12(5) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971 (5)The Appellate Officer may, after hearing the appeal, confirm, modify or reverse the order appealed from.
