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 29D] [Entire Act] State of Mizoram - Subsection Section 29D(2) in The Mizo District (Forest) Act, 1955 (2)Every officer making an arrest under this section shall, without delay, take or send the arrested person before a magistrate having jurisdiction in the case.
