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 9(3)] [Section 9] [Entire Act] State of Nagaland - Subsection Section 9(3)(b) in Nagaland Forest Act, 1968 (b)by causing certain portions of the land under settlement to be separately demarcated, and giving permission to the claimants to practice jhum cultivation therein under such conditions as he may prescribe.