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State of Mizoram - Section

Section 10 in Mizoram (Land Revenue) Act, 2013

10. Combination of Offices.

- It shall be lawful for the State Government to appoint one and the same person to any two or more of the offices provided for in this Act, to make any appointment by virtue of office already held and also to confer on any officer of the Government all or any of the powers and duties of any of the Revenue officers including the Collector.