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] [Section 44(1)] [Section 44] [Entire Act] State of Mizoram - Subsection Section 44(1)(d) in Mizoram (Land Revenue) Rules, 2013 (d)where the Revenue Officer has made an order without giving sufficient opportunity to the appellant to adduce evidence relevant to any ground of appeal.