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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(34) in Mizoram (Land Revenue) Act, 2013

(34)"rent" means whatever is lawfully payable in cash or in kind, partly in cash and partly in kind, whether as a fixed quantity of produce or as a share of the produce, on account of the use or occupation of land or on account of any right in land but shall not include land revenue;