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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(4) in Chakma Autonomous District Council (Village Councils) Act, 2002

(4)On failure to vacate the area within the time fixed in the notice, the Executive Committee or any other Officer of the District Council authorised in that behalf may impose a fine not exceeding Rs 50/- per month to each family for the unauthorized occupation after serving the notice.