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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Mizoram - Subsection

Section 53(4) in Mizoram (Land Revenue) Act, 2013

(4)Any person or officer contravening the provisions of sub-section (3), after summary enquiry by the Collector or Settlement Officer or Assistant Settlement Officer, shall be liable to pay fine up to such amount not exceeding three times the amount received for which a receipt was not issued.