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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(2) in Mizoram (Land Revenue) Act, 2013

(2)Upon such appointment, it shall be the duty of such collecting agents to carry out such functions under this Act in the manner prescribed and to submit full and complete account of land revenue and taxes collected by him to the Deputy Commissioner of the district or Settlement Officer or his subordinate officer assigned by the Government.