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 3] [Entire Act] State of Mizoram - Subsection Section 3(iv) in The Lushai Hills District Fisheries Act, 1953 (iv)"Ram" means a tract or tracts of land held by a Chief under a Ramrilehkha or boundary paper issued by the competent authority :
