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 9] [Entire Act] State of Nagaland - Subsection Section 9(4) in Nagaland Forest Act, 1968 (4)The practice of jhum cultivation shall in all cases be deemed to be a privilege subject to control, restriction, and abolition by the State Government, and not to be a right.
