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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(1)(b) in Mizoram (Land Revenue) Rules, 2013

(b)Service of notice or order issued by Revenue Officers shall be made by delivering or tendering a copy of the notice or order as the case may be to the person or his agent by sending it through a messenger or by a speed post to the person at his last known address and the acknowledgement receipt should be obtained in token of acknowledge of the service of notice or orders.