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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Mizoram - Subsection

Section 40A(2) in The Mizo District (Forest) Act, 1955

(2)The boundaries of all forest villages shall be demarcated by boundary pillars and shown in maps together with all interior details such as field, homesteads, etc., and a register shall be maintained of the houses in each village.