Section 96(2)(g) in Mizoram (Land Revenue) Act, 2013

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

(g)claims against the Government -

(i)to hold land wholly or partially free from payment of land revenue, or

(ii)to receive payments charged on or payable out of the land revenue, or

(iii)to set aside any cess or rate payable under the provisions of any law for the time being in force, or

(iv)respecting the occupation of waste or vacant land belonging to Government.

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