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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Mizoram - Subsection

Section 56(2) in Mizoram (Land Revenue) Act, 2013

(2)Without prejudice to any other provisions of this Act, any amount due to the Government whether by way of cost, penalty or otherwise and any other amount which is ordered to be paid or recovered under this Act, shall be recovered in the same manner as an arrear of land revenue.