Section 37 in Rules for the Administration of Justice and Police in Nagaland
37.
Although the Indian Limitation Act, 1908 (Act IX of 1908), has been barred by Notification No. 5868 A.P., dated the 8th September, 1934, the principles of the Act should be closely followed in dispute between persons not belonging to a Scheduled Tribes or Tribes specified in items 1 and 2 of Part I-Assam, of the Schedule to the Constitution (Scheduled Tribes) Order, 1950.Office and Penalty
