Section 8(2) in Nagaland Habitual Offenders Act, 1967
(2)On the receipt of such information the Deputy Commissioner of the other district shall enter in his register the name and other particulars of the registered offender and inform the Deputy Commissioner of the first district about such registration and thereupon such Deputy Commissioner shall cancel from his register the entry relating to the offender :Provided that where a registered offender changes his ordinary residence to another district outside this State, the Deputy Commissioner of the first district shall, while furnishing the District Magistrate of the other district with the name and particulars of the registered offender make a request to that District Magistrate that he may be informed of the steps, if any, which may have been taken in relation to the offender under any law for the time being in force in that other district and upon the receipt of such information the Deputy Commissioner of the first district shall cancel from his register the entry relating to that offender.
