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 88] [Entire Act] State of Mizoram - Subsection Section 88(2) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016 (2)Whenever it may be practicable, the service of the notice shall be made on the person therein named.
