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 51] [Entire Act] State of Mizoram - Subsection Section 51(1) in Mizoram (Land Revenue) Act, 2013 (1)For carrying out the purposes of this Act, the Government may designate the Deputy Commissioner of the district or any other officer to be the Collector who shall be assisted by any officer subordinate to him.
