Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(3)(d) in Mizoram (Land Revenue) Rules, 2013

(d)Twenty five times of normal rate of land revenue will be charged from 9th year if the land remains uncultivated or developed.