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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(2) in Mizoram (Land Revenue) Rules, 2013

(2)Any diversion of use of land other than the original purpose for which land is allotted without prior permission of the Government, Land Pass or Land Settlement Certificate shall be cancelled after giving reasonable opportunity of being heard. The defaulter shall be evicted and demolition of any construction of building, etc. will be carried out.