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

State of Mizoram - Subsection

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

(e)claims against the Government-
(i)to be entered in the revenue survey or settlement records or any land records as liable for the revenue or as holder, occupant, mortgagee, landlord or tenant,
(ii)to have any entry made in any record of a revenue survey or settlement relating to land revenue; or
(iii)to have any such entry omitted or amended;