Section 8(1) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(1)Every shareholder, having a claim in relation to any share acquired by this Act, shall prefer such claim before the Commissioner within thirty days from the specified date :Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the period of thirty days, the may entertain the claim within a further period of thirty days and not thereafter.
