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 14] [Entire Act] State of Nagaland - Subsection Section 14(1) in Nagaland Jhumland Act, 1970 (1)When there is reason to believe that a forest offence has been committed in respect of any forest any produce, such produce may be seized by any Forest Officer or Police Officer.
