Section 131(1) in Mizoram (Land Revenue) Act, 2013
(1)On and from the date of commencement of this Act, the following enactments with all amendments thereof as in force in the State shall stand repealed, namely -(a)The Assam Land and Revenue Regulation, 1886 (Assam Act No. 1 of 1886) as extended to Mizoram and as adapted.(b)The Lushai Hills District (House Site) Act, 1953 as adapted.(c)The Lushai Hills District (Jhumming) Regulation 1954 as adapted.(d)The Mizo District (Land and Revenue) Act, 1956 as adapted.(e)The Mizo District (Agricultural Land) Act, 1963, as adapted.(f)The Mizo District (Transfer of Land) Act, 1963 as adapted.(g)The Mizoram Land Holding and Settlement Act, 2000 (Mizoram Act no. 1 of 2001).(h)The Mizoram (Taxes on Land, Building and Assessment of Revenue) Act 2004.
