Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Nagaland - Subsection

Section 25(4) in Nagaland Jhumland Act, 1970

(4)No Forest Officer or Police Officer shall detain in custody a person arrested under sub-section (1) or this Section for a longer period than under the circumstances of the case is reasonable and such period shall not exceed twenty-four hours exclusive of the time necessary for the journey from the place of arrest to the Magistrate's Court having jurisdiction in the case.