Section 33(1)(d) in Mizoram (Land Revenue) Act, 2013

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(1)(d) in Mizoram (Land Revenue) Act, 2013

(d)that a decree or order passed by a competent court in a suit or other proceedings, with respect to the holding for which a certificate etc. was granted, show that the holder was not entitled to such certificate etc., or

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State of Mizoram - Subsection

Section 33(1)(d) in Mizoram (Land Revenue) Act, 2013