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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Mizoram - Subsection

Section 83(1) in Mizoram (Land Revenue) Act, 2013

(1)If, on the date fixed for hearing a case or proceeding, a Revenue Officer finds that a summon or notice was not served on any party due to the failure of the opposite party to pay the requisite process fees for such service, the case or proceeding may be dismissed for default of payment of such process fees.