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] [Entire Act] State of Nagaland - Section Section 24A in Rules for the Administration of Justice and Police in Nagaland 24A. Tribal Courts may try and hear such cases and appeals as they may be empowered to try and hear by the Deputy Commissioner with the approval of the Governor of Assam.
