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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(1)(a) in Mizoram (Land Revenue) Rules, 2013

(a)For wilful encroachment or physical occupation of Government land without authority, Revenue Officer may first issue stay order and if the stay order is not complied with by any person for a period not exceeding 2 months, a penalty shall be imposed after the expiry of 2 months on the encroachers at the rate of rupees one thousand per square metre per month.