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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(3)(b) in Mizoram (Land Revenue) Act, 2013

(b)has held office, either in the Government of India or in a State Government, not lower in rank than that of Secretary to the Government of India, or that of Principal Secretary or Additional Chief Secretary to any State Government for a minimum period of two years, as the case may be, having adequate experience in land and revenue administration.