Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 109 in Mizoram (Land Revenue) Act, 2013 109. Ownership of apartments. - Each group housing or apartment owner shall be entitled to exclusive ownership and possession of his apartment in accordance with the Land Settlement Certificate (Apartment) executed and registered in accordance with the provisions of these Act.
