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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Mizoram - Subsection

Section 83(2) in Mizoram (Land Revenue) Act, 2013

(2)If any party to a case or proceedings before a Revenue Officer does not appear on the date fixed for hearing, the case or proceeding may be heard and determined in his absence or may be dismissed for default;Provided that where there are more parties than one, and some of them do not appear, the Revenue Officer may permit such case or proceeding to proceed in the same way as if all the parties had appeared, and make such order as he thinks fit.