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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(8) in Mizoram (Land Revenue) Act, 2013

(8)A Chairman or Member shall not be removed from his office except by an order by the Government on the ground of proven misbehaviour or incapacity after an enquiry made under the provisions of the Commission of Inquiry Act, 1952 (60 of 1952) which stands adapted and applied for the purposes of this Act.