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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Mizoram - Subsection

Section 40A(1) in The Mizo District (Forest) Act, 1955

(1)For the purpose of providing a source of suitable local labour for forming and maintaining plantation and taungyas, the District Council may establish forest villages within the limits of any Council Reserved Forest on such sites as may be selected by the Executive Committee.