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 12] [Entire Act] State of Mizoram - Subsection Section 12(3) in Mizoram (Land Revenue) Act, 2013 (3)Any person aggrieved by an order made under sub-section (2) may prefer an appeal to the appellate authority within a period, as may be specified from the date of such order and the decision of the Tribunal shall be binding on the parties.
