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State of Mizoram - Section

Section 38 in Mizoram (Land Revenue) Act, 2013

38. Village Site Plan.

- A Village Site plan shall be prepared for proper utilization and regulation of house-sites in the village. Such plan shall indicate spatial features, such as, road, drains and other land for public and Government areas. The Plan shall also earmark land for future development, such as, roads, drains and land earmarked for future public and government facilities. The area to be given for house sites shall be clearly indicated by way of survey number and plot numbers on the basis of the survey. If such marking is not already done, provisional plot numbers shall be given.