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State of Mizoram - Section

Section 42 in Mizoram (Land Revenue) Rules, 2013

42. Appeal to Director or Commissioner.

(1)An appeal under sub-section (3) of section 12 of the Act to the Director or the Commissioner shall be made as prescribed in Form- 21.
(2)The form of appeal prescribed by sub-rule (1), the grounds of appeal and the form of verification appended thereto shall be signed and verified by the person who is authorised to sign.