Legal Document View

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
[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(1)(e) in Mizoram (Land Revenue) Act, 2013

(e)that the land has been used for any other purpose than the original one for which the land was allotted without written permission of the Government or any other revenue authority as prescribed, or