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 2] [Entire Act] State of Nagaland - Subsection Section 2(3) in Nagaland Jhumland Act, 1970 (3)"forest" means any land except the land which has been put to terrace for the purpose of permanent or semi-permanent cultivation or any land attached or appurtenant to a dwelling house and used for the purpose of permanent cultivation.
