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 45] [Entire Act] State of Mizoram - Subsection Section 45(5) in Mizoram (Land Revenue) Rules, 2013 (5)Any allotment of land has to be properly marked with names of allottee. Any change in holding or partition taking place has to be given effect in the land records without delay.
