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 76] [Entire Act] State of Nagaland - Subsection Section 76(3) in Nagaland Forest Act, 1968 (3)The surplus, if any, if not claimed within two months from the date the of sale by the person entitled thereto, shall be forfeited to tire Government.
