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 2] [Entire Act] State of Nagaland - Subsection Section 2(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971 (2)the occupation of any public land on ostensible payment of land revenue or rent, where such payment was not authorised by the appropriate officer.
