Section 10 in Nagaland Habitual Offenders Act, 1967
10. Right to make representation etc.
(1)Any person deeming himself aggrieved by the registration or re-registration, of his name under Section 4, or, as the case may be, under Section 9 or by an order under sub-Section (2) of Section 7 may within the prescribed period make a representation to the State Government against such registration, re- registration or order,(2)The State Government shall, after considering the representation and giving aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be,and shall, in the case of confirmation, record a brief statement of the reasons therefor.
