Section 71 in Mizoram Liquor (Prohibition and Control) Act, 2014
71. Control, appeal and revision.
(1)Orders passed under this Act or under any rule made shall be appealable in such cases, to such authorities and under such procedure as may be prescribed by rules made under Section 73.(2)The Government may revise any order passed by the Commissioner or by any officer exercising the powers of an appellate authority under any rule made under Section 73.
