Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Mizoram - Subsection Section 2(33) in Mizoram (Land Revenue) Act, 2013 (33)"public purpose" shall have the same meaning as defined in clause (f) of section 3 of the Land Acquisition Act, 1894 as amended from time to time;
