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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(3)(iii) in Mizoram (Land Revenue) Act, 2013

(iii)has been in common use at any time during a period of five years immediately preceding the commencement of this Act for any public, community or village purpose; or