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 45] [Entire Act] State of Nagaland - Subsection Section 45(1) in Nagaland Forest Act, 1968 (1)When any such statement is presented as aforesaid, the Forest Officer may, after marking such enquiry as the thinks fit, either reject the claim after recording his reasons for so doing or deliver the timber to the claimant.
