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 72B] [Entire Act] State of Nagaland - Subsection Section 72B(3) in Nagaland Forest Act, 1968 (3)The Appellate Officer may stay the operation of any order made by the Divisional Forest Officer under Section 72 (c) for such period and on such conditions as he may deem fit.
