Section 93 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
93. Acceptance of certified copy as evidence.
- In any proceeding under this Act, a certified copy of a document registered under the Registration Act, 1908 (16 of 1908), including a copy given under Section 57 of that Act, may be accepted as evidence of the transaction recorded in such document.
