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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Mizoram - Subsection

Section 35(2) in Mizoram (Land Revenue) Act, 2013

(2)Detailed plans shall be prepared keeping in view of the provisions of the Mizoram Urban and Regional Development Act, 1990 indicating the areas reserved for public purposes or Government purposes and detailed plotting shall be done for the land to be allotted for house sites, etc.