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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Mizoram - Subsection

Section 68(2) in Mizoram (Land Revenue) Act, 2013

(2)On his depositing in the Collector's office or the Settlement Officer's office or the Assistant Settlement Officer's office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser a sum equal to five percent of the purchase money.