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] [Entire Act] State of Mizoram - Section Section 34 in Mizoram (Land Revenue) Act, 2013 34. Land in Urban and Notified Town Areas not to be settled for agricultural purposes. - In the area declared by the Government as "town areas", no land shall be allotted or settled for agricultural purposes.
