Section 8(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)The cost of obtaining possession of any public land after evicting the person in unauthorised occupation thereof shall be payable by such person within such time, not being less than thirty or more than ninety days from the date on which possession of the public land is taken or from the date of the public auction referred to in Section 10, whichever is the later, as the Deputy Commissioner may, by order, direct.
