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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(4) in Mizoram (Land Revenue) Act, 2013

(4)Each Revenue Sub-division shall be placed under the charge of a Sub-divisional Officer (Revenue) who shall be designated as Deputy Collector of the Sub-division or Assistant Settlement Officer who shall exercise such powers and discharge such duties as are conferred on or vested in him under this Act.