Section 30(1) in Mizoram (Land Revenue) Rules, 2013
(1)All land allotted by the Government under Pass, Periodic Patta, Land Lease and Land Settlement Certificate shall be liable to payment of land revenue to the Government at the rate fixed by the Government from time to time and the schedule of payment so determined. However, ex-servicemen shall be given exemption from payment of land revenue in respect of one plot of land each for constructing dwelling house and agricultural land respectively.Provided that for the purpose of implementation of sub- rule (3) of rule 25 of this Rule the ex-servicemen will be deemed to be regular land holder for calculation of payment of cess.
