Section 45(7) in Mizoram (Land Revenue) Rules, 2013
(7)Information on land holding by person or juristic person will be placed in public domain which can be accessible from the web portal of the Revenue Department. Critical land records are to be kept in confidential. Unauthorised access to confidential land records is restricted and access to the digitalized records shall be by way of security log-in with password. The Controller of Land Records shall allot limited security log-in number. Change or alteration of record of rights shall be done only by authorisation of the Controller.
