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 25] [Entire Act] State of Nagaland - Subsection Section 25(2) in Nagaland Jhumland Act, 1970 (2)Every Officer making an arrest under this section shall without unnecessary delay, take or send the person arrested before a Magistrate having jurisdiction in the case or to the Officer in-charge of the nearest Police Station.
