Section 96(2)(b) in Mizoram (Land Revenue) Act, 2013

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

(b)objections-

(i)to the amount or incidence of any assessment or collection of land revenue under this Act, or

(ii)to the mode of assessment or levy or collection or to the principle on which such assessment or levy or collection is fixed or made; or

(iii)to the validity or effect of the notification issued under this Act or the Rules made thereunder;

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