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(1) in Nagaland Forest Act, 1968 (1)An appeal shall lie from every order made under Section 72 (c) in respect of forest reserve land to an Appellate Officer who shall be the Chief Judicial Officer of Nagaland.
