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 21] [Entire Act] State of Nagaland - Subsection Section 21(2) in Nagaland Forest Act, 1968 (2)The benefit of any right continued under Section 12 shall not be leased sold or bartered except to the extent defined by the order recorded under that section.
