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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(1)(a) in Mizoram (Land Revenue) Rules, 2013

(a)Imposition of a fine of Rupees one thousand per square metre per annum or part thereof on responsible person or defaulter as penalty. Date of payment of such penalty should be made on the date fixed by the Settlement Officer or Assistant Settlement Officer or Officers authorised by the Government.