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] [Entire Act] State of Nagaland - Section Section 3 in Nagaland Forest Act, 1968 3. Power to constitute reserved forests. - The State Government may constitute any land at the disposal of the Government as a reserved forest in the manner hereinafter provided.
