Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Mizoram - Subsection Section 35(4) in Mizoram (Land Revenue) Rules, 2013 (4)Every receipt of payment of land revenue, Taxes, fees, etc. along with receipt number and date of such payment shall be entered in individual ledger of land holder.
