Section 19(ii) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(ii)The State Government may, if it is satisfied that any contract referred to in sub-section (1) is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the Government or the successor Government Company, as the case may be, by order in writing, either terminate such contract or make such alterations or modifications therein as it may think fit:
