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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Mizoram - Subsection

Section 93(1) in Mizoram (Land Revenue) Act, 2013

(1)No order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings or except after notice to the other party, and no application for review of such order shall be entertained unless it is made within ninety days from the date of the order.