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 47] [Entire Act] State of Mizoram - Subsection Section 47(2) in Mizoram (Land Revenue) Rules, 2013 (2)There shall be register of Record of Rights in each and every land holding as prescribed in Form-22 and register of records of transfer or mutation as prescribed in Form-23.
