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 44] [Entire Act] State of Nagaland - Subsection Section 44(2) in Nagaland Forest Act, 1968 (2)Such notice shall contain a description of the timber, and will require any person claiming the same to present to such officer, within a period not less than one month the date on which such notice is given a written statement of such claim.
