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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(2) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014

(2)Any amount paid to such person by the Government or any other agency by way of scholarship, grant, allowance or other financial benefit shall be recovered from such person as an arrears of land revenue.