Section 17(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)If any person, who has been evicted from any public land under this Act, re-occupies such land without the sanction of the appropriate officer, he shall be punishable with imprisonment of either description for any term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
