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 5] [Entire Act] State of Nagaland - Subsection Section 5(2) in Nagaland Jhumland Act, 1970 (2)A lease under clause (ii) above shall be determined on the death of the lessor on the termination of the infirmity;Provided the lessee shall be entitled to tend and reap any crop standing on the leased land on the date of termination of lease.
