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(6) in Nagaland Forest Act, 1968 (6)The cost of every appeal preferred under this section shall be in the discretion of the Appellate Officer.
