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 16] [Entire Act] State of Mizoram - Subsection Section 16(3) in Mizoram (Land Revenue) Act, 2013 (3)No allotment of land of any nature for whatever use shall be made in areas that may cause public nuisance or that it is not in general public interest on grounds of public health, public safety and even public convenience.
