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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Mizoram - Subsection Section 2(20) in Mizoram (Land Revenue) Act, 2013 (20)"improvement," in relation to any land, means any work or product of work which materially adds to the value of the land and which is suitable to the land and consistent with the character thereof.
