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

State of Mizoram - Subsection

Section 35(3) in Mizoram (Land Revenue) Act, 2013

(3)The Master Plan or the Urban or Regional Plan under sub-section (1) or (2), shall become effective after approval of the Government or any other competent authority delegated with such power by the Government, and any change or alteration shall also be approved by such competent authority.