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State of Mizoram - Section

Section 6 in Mizoram (Land Revenue) Rules, 2013

(6)The Government may entrust Local Council or Village Council, as the case may be the management of land for the exclusive purpose and public utility. Such delegation of land will be conveyed in writing with necessary terms and conditions.Provided that no land shall be allotted to any organisation or institution or individual in the same town or sub town or village if the land already allotted to any of the category mentioned in this proviso exceeding 50 bighas or 66,890 square metre.