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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(2)(c) in Mizoram (Land Revenue) Act, 2013

(c)to entrust the management of any such land or any rights therein in writing to the Local Council or the Village Council, as the case maybe, for the purposes of supply reserves or any other public utility purposes for the related area, as may be prescribed.