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 2] [Entire Act] State of Nagaland - Subsection Section 2(8) in Nagaland Jhumland Act, 1970 (8)"Magistrate" means a Magistrate of the first or second class and includes a Magistrate of the third class when he is specially empowered by the State Government to try offences under this Act.
