Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Nagaland - Subsection

Section 7(1) in Nagaland Forest Act, 1968

(1)The Forest Settlement Officer shall take down in writing all statements made under Section 5, and shall inquire into all claims made under that section, and the existence of any right or practice mentioned in Section 4 in respect of which no claim is made.