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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(2) in Mizoram (Land Revenue) Act, 2013

(2)Permission to divert may be refused by the Government on the ground that the diversion is likely to cause a public nuisance or that it is not in the interest of the general public or it is against the provisions of this Act or any other law in force or that the holder is unable or unwilling to comply with the conditions that may be imposed under sub-section (3).