Legal Document View

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

State of Mizoram - Section

Section 3 in Mizoram (Land Revenue) Act, 2013

3. Chief Controlling Authority.

- The State Government shall be the Chief Controlling Authority in all matters relating to land allotment and land revenue administration under this Act.Provided that under the overall supervision of the Chief Controlling Authority, the Director of Land Revenue and Settlement shall function as the Controller of Land Records for the purposes of this Act.