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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Mizoram - Subsection

Section 101(4) in Mizoram (Land Revenue) Act, 2013

(4)Any person aggrieved by an order passed by the competent authority under sub-section (1) or (2) or (3), may, within a period of thirty days from the date the order is communicated, prefer an appeal to the Commissioner of Revenue.